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The Assam Reorganisation (Meghalaya) Act, 1969 76. Amendment of Act 37 of 1956.- In section 16 of the States Reorganisation Act, 1956, in sub-section (1), for clause (d), the following clause shall be substituted, namely:- "(d) in the case of the Eastern Zone,- (i) the Chief Minister and another Minister of the autonomous State of Meghalaya to be nominated by the Governor of Assam and if there is no Council of Ministers therein, not more than two members from the autonomous State of Meghalaya to be nominated by the President; and (ii) the person for the time being holding the office of the Adviser to the Governor of Assam for Tribal areas.".    |
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