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[Cites 0, Cited by 0] [Section 20A(2)] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(2)(d) in Constitution of India, 1950

(d)the continuance of any laws, made by the Mizo District Council and in force immediately before its dissolution, subject to such adaptations and modifications, whether by way of repeal or amendment, as the Administrator may make in this behalf, until such laws are altered, repealed or amended by a competent Legislature or other competent authority;