Report No. 189
Sikkim - By the Constitution (Thirty Sixth Amendment) Act, 1975, the territory of Sikkim was included in the territory of India and made a 'State'. As per Article 371F of the Constitution of India, the High Court and other Courts situated in Sikkim continued to be in existence (clause (i) and (j) of Article 371F). Similarly, all laws which were in force at that time in Sikkim were declared to be continued in force (clause (l) of Article 371F).