Report No. 189
Arunachal Pradesh, Mizoram and Nagaland - The territories of all these three States were formerly a part of the Assam State. The Court Fees Act, 1870, as applicable in the State of Assam, continues to be in force in these States. Nagaland was made a State vide (The) State of Nagaland Act, 1962. As per section 26 of the said Act, all laws which were in force in the territory of Nagaland are continued to be in force. Mizoram and Arunachal Pradesh were made separate Union Territories vide sections 6 and 7 of the North Eastern Area (Reorganisation) Act, 1971.
As per section 77 of the said Act of 1971, all laws which were in force in these territories are continued to be in force. Arunachal Pradesh was made a 'State' vide the State of Arunachal Pradesh Act, 1986. As per section 46 of this Act of 1986, all laws which were in force in the territory were continued to be in force. Mizoram was made a State vide the State of Mizoram Act, 1986. As per section 43 of this Act, all laws which were in force in the territory of Mizoram were continued to be in force.
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