Section 67 in The Bodoland Autonomous Council Act, 1993
67. Saving.
- Nothing in this Act shall affect the application of any law, whether made before or after this Act, to the Council Area unless such law specifically provides for exclusion of the Council area of such application.Explanation. - For the purpose of this section, "Law" shall include any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law.
