(2)as if-(a)in sub-paragraph (5) of paragraph 4, the provision for consultation with the Government of the State concerned had been omitted;(b)in sub-paragraph (2) of paragraph 6, for the words 'to which the executive power of the State extends', the words 'with respect to which the Legislative Assembly of the Union territory of Mizoram has power to make laws' had been substituted;(c)in paragraph 13, the words and figures 'under article 202' had been omitted.
