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114. Special provisions for States in north-east and hill States.-

(1) Notwithstanding anything contained in this Act, the provisions of this Act shall, taking into consideration the communication, travel and transportation difficulties, apply to the States of Assam, Meghalaya, Tripura, Mizoram, Manipur, Nagaland, Arunachal Pradesh and Sikkim, with following modifications, namely:-

(a) under sub-section (3) of section 73, the chairperson of the Central Authority may constitute one or more Boards for all the States;

(b) in sub-section (2) of section 80, reference to the period of "seven days", and in sub-section (3) of that section, reference to the period of "twenty-one days" shall be construed as "ten days" and "thirty days", respectively;

(c) in sub-section (9) of section 87, reference to the period of "seventy-two hours" shall be construed as "one hundred twenty hours", and in sub-sections (3) and (12) of that section, reference to a period of "seven days" shall be construed as "ten days";

(d) in sub-section (3) of section 88, reference to the period of "twenty-four hours" shall be construed as" seventy-two hours";

(e) in clauses (a) and (b) of sub-section (9) of section 89, reference to the period of "three days" and "seven days" shall be construed as "seven days" and "ten days" respectively;

(f) in sub-section (3) of section 90, reference to the period of "seven days" and in sub-section (4) of that section, reference to the period of "twenty-one days" shall be construed as "ten days" and "thirty days" respectively;

(g) in sub-section (4) of section 94, reference to the period of "seventy-two hours" shall be construed as "one hundred twenty hours".

(2) The provisions of clauses (b) to (g) of sub-section (1) shall also apply to the States of Uttarakhand, Himachal Pradesh and Jammu and Kashmir and the Union territories of Lakshadweep and Andaman and Nicobar Islands.

(3) The provisions of this section shall cease to have effect on the expiry of a period of ten years from the commencement of this Act, except as respects things done or omitted to be done before such cesser, and upon such cesser section 6 of the General Clauses Act, 1897 (10 of 1897), shall apply as if this Act had then been repealed by a Central Act.









  

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