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32. Extension of jurisdiction of the common High Court to the Union territories of Mizoram and Arunachal Pradesh.- On and from the appointed day, the jurisdiction of the common High Court shall extend to the Union territories of Mizoram and Arunachal Pradesh: 2[Provided that on and from the commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, the provisions of this section shall cease to have effect.]    |
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