Section 20A in The North-Eastern Areas (Reorganisation) Act, 1971
20A. Interpretation. - Subject to any express provision made in this behalf, the provisions of this Schedule shall, in their application to the Union territory of Mizoram, have effect-
(1)as if references to the Governor and Government of the State were references is tie Administrator of the Union territory appointed under Article 239 and references to State (except in the expression "Government of the State") were references to the Union territory of Mizoram;(2)as if-(a)in sub-paragraph (3) of paragraph I-(i)after clause (g), the following clause had been inserted, namely :"(h) divide any autonomous region into two or more autonomous regions and define the boundaries thereof.";(ii)the first proviso had been omitted;(b)in sub-paragraph (5) of paragraph 4 the provision for consultation with the Government of the Statetoncerned had been omitted;(c)in sub-paragraph (2) of paragraph 9, the words "in his discretion" had been omitted;(d)paragraph 13 had been omitted:(e)sub-paragraphs (2) and (3) of paragraph 14 had been omitted:(f)sub-paragraph (2) (including the proviso thereto) of paragraph 15 had been omitted:(g)in paragraph 16,(i)in sub-paragraph (I), in clause (b), the words "subject to the previous approval of the Legislature of the State" and the second proviso to that sub-paragraph had been omitted;(ii)sub-paragraph (3) had been omitted.THE NINTH SCHEDULE[See section 76 (a)]AMENDMENTS TO THE MANIPUR (COURTS) ACT. 1955In the Manipur (Courts) Act, 1955,-(i)throughout the Act, save as otherwise expressly provided,(a)for the words "Chief Commissioner", the words "State Government" shall be substituted and for the words, "Judicial Commissioner" or "Court of the Judicial Commissioner" the words "High Court" shall be substituted, and such consequential amendments, as the rules of grammar may require, shall be made;(b)for the words "Union territory of Manipur", the words "State of Manipur" shall be substituted;(ii)in the long title, the words "a Judicial Commissioner's Court and other" shall be omitted;(iii)in section 2,(a)clause (i) shall be omitted;(b)after clause (iii), the following clause shall be inserted, namely :(iiia)"High Court" means the Gauhati High Court (the High Court of Assam, Nagaland, Maghalaya, Manipur and Tripura):(iv)Chapter II shall be omitted;(v)in section 16, the words "the Court of the Judicial Commissioner and" shall be omitted;(vi)in section 17,(a)the brackets and figure "(I)" shall be omitted;(b)sub-section (2) shall be omitted;(vii)in section 18, for sub-section (I), the following sub-section shall be substituted, namely :"(I) When the business pending before the court of a district judge requires the aid of an additional district Judge for its speedy disposal, one or more, additional district judges may be appointed.";(viii)section 19 shall be omitted;(ix)for section 23, the following section shall be substituted, namely :"23. Local limits of the jurisdiction of courts of subordinate judges and munsiffs. - (1) The local limits of the jurisdiction of the court of a subordinate judge or a munsiff shall be such as the State Government may, after consultation with the High Court, by notification in the Official Gazette, define.(2)When a subordinate judge is posted to a district, the local limits of the district shall, in the absence of any direction to the contrary, be the local limits of his jurisdiction."(x)in section 25, sub-section (4) shall be omitted;(xi)sections 33, 34, 35 and 40 shall be omitted;(xii)in sub-section (1) of section 43, the words "the Court of the Judicial Commissioner and" shall be omitted;(xiii)section 46 shall be omitted.THE TENTH SCHEDULE[See section 76 (b)]AMENDMENTS TO THE TRIPURA (COURTS) ORDER, 1950In the Tripura (Courts) Order, 1950,-(i)throughout the Order, save as otherwise expressly provided, for the words "Chief Commissioner", the words "State Government" shall be substituted, and for the words "Judicial Commissioner" or "Court of the Judicial Commissioner," the words "High Court" shall be substituted, and such consequential amendments, as the rules of grammar may require, shall be made;(ii)in paragraph 2,(a)clause (ii) shall be omitted;(b)for clause (iii), the following clause shall be substituted, namely :(iii)"High Court" means the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);(iiia)"Tripura" means 'the State of Tripura;';(iii)Chapter II shall be omitted;(iv)in paragraph 15, the words "the Court of the Judicial Commissidner and" shall be omitted;(v)in paragraph 16,(a)the brackets and figure "(I)" shall be omitted;(b)sub-paragraph (2) shall be omitted;(vi)in paragraph 17, for sub-paragraph (I), the following sub-paragraph shall be substituted, namely :"(1) When the business pending before the Court of a District Judge requires the aid of an Additional Judge or Judges for its speedy disposal, one or more Additional District Judges may be appointed.";(vii)paragraph 18 shall be omitted;(viii)for paragraph 22, the following paragraph shall be substituted, namely :
