Report No. 189
Position of other States
Manipur and Tripura - Manipur and Tripura were formerly Union Territories. As per section 2 of the Union Territories (Laws) Act, 1950, the Central Government is empowered to extend to Union Territories of Delhi, Himachal Pradesh (now State), Manipur (now State) and Tripura (now State), any enactment which was in force in a State. In exercise of this power, the Court Fees Act, 1870, as in force in the State of Assam was extended to Manipur and Tripura with modification vide G.S.R. No. 1119- 1120 dated 29.6.1963 (w.e.f. 15.7.63) - Gazette of India 1.7.63 pt. II section 3(1) Extraordinary pp. 501 and 531. Manipur and Tripura have now become States by the North Eastern Areas Reorganisation Act, 1971.
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