Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 5 in The North-Eastern Areas (Reorganisation) Act, 1971

5. Formation of the State of Meghalaya.

On and from the appointed [day] [i.e. 21-1-1972] there shall be formed a new State, to be known as the State of Meghalaya, comprising--
(a)the territories which immediately before that day were comprised in the autonomous State of Meghalaya formed under section 3 of the Assam Reorganisation (Meghalaya) Act, 1969 (55 of 1969); and
(b)so much of the territories comprised within the cantonment and municipality of Shillong as did not form part of that autonomous State and thereupon the said territories shall cease to form part of the existing State of Assam.