Section 22(2)(c) in The North-Eastern Areas (Reorganisation) Act, 1971

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Union of India - Subsection

Section 22(2)(c) in The North-Eastern Areas (Reorganisation) Act, 1971

(c)in respect of the State of Meghalaya, the member of the House of the People representing the Autonomous Districts parliamentary constituency or, as the case may be, the Meghalaya parliamentary constituency under section 17, and such of the six members of the Legislative Assembly of the autonomous State of Meghalaya constituted under section 62 of the Assam Reorganisation (Meghalaya) Act, 1969 or, as the case may be, of the Provisional Legislative Assembly of the State of Meghalaya referred to in section 27, as the President may, by order, nominate:

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Union of India - Subsection

Section 22(2)(c) in The North-Eastern Areas (Reorganisation) Act, 1971