Section 48 in The North-Eastern Areas (Reorganisation) Act, 1971
48. Allowances and privileges of the Governors of Assam, Manipur, Meghalaya and Tripura.
The allowances and privileges of the Governors of Assam, Manipur, Meghalaya and Tripura shall, until provision in that behalf is made by Parliament by law under clause (3) of article 158, be such as the President may, by order, determine.
