Section 54 in The Government Of Union Territories Act, 1963
54. [ Transitional provisions for administration of justice in certain areas in the Union territory of Mizoram. [Substituted by Act 83 of 1971, Section 12, for s. 54 (w.e.f. 16-2-1972)]
On and from the commencement of this Act in the Union territory of Mizoram and until other provisions in this behalf are made by a competent Legislature or other competent authority, the administration of justice in those areas of that Union territory which are not comprised in any autonomous district under the Sixth Schedule to the Constitution shall be carried on, so far as may be, in accordance with the provisions of paragraphs 4 and 5 of that Schedule, as if those areas were comprised in an autonomous district under that Schedule and the provisions of the said paragraphs were in force in those areas and for this purpose,--(i)all powers and functions of a District Council under the provisions of the said paragraph 4 shall be exercised and discharged by the Administrator or any officer appointed by him in this behalf;(ii)the said paragraph 5 shall have effect as if references to the District Council, the Regional Council and the courts constituted by the District Council, by whatever form of words, had been omitted therefrom; and(iii)references to Governor in the said paragraphs 4 and 5 shall be construed as references to the Administrator.]
