Section 4 in The Meghalaya Administration of Justice (Amendment) Act, 1976
4. Assimilation of laws.
- All laws which immediately before the 22nd day of October, 1976 and the 28th day of October, 1976, are in force in the Garo Hills District and the Khasi Hills District respectively, shall continue to be in force in the East and West Garo Hills Districts and in the east and West Hills Districts, as the case may be :Provided that except where the context otherwise requires all references therein to the Deputy Commissioner, Additional Deputy Commissioner or Assistant to the Deputy Commissioner of the Garo Hills District and Khasi Hills District shall be read, on and from the dates aforesaid, as referring respectively to the Deputy Commissioner, Additional Deputy Commissioner or Assistant to the Deputy Commissioner of the East Garo Hills District, West Garo Hills District, East Khasi Hills District and West Khasi Hills District.
