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Nabam Rebia v Registrar General, Gauhati High Court and ors. - (Supreme Court) (27 Jan 2016)

Arunachal Pradesh President’s Rule petition deferred

Constitution

The Supreme Court decided to hear petitions against President’s Rule in Arunachal Pradesh on 1 February, 2016. It called for adducing copies of the State Governor’s report recommending President’s Rule and other material that was in support of issuing the proclamation.

Relevant : President proclaims powers under Article 356 in Arunachal Pradesh MANU/HOME/0004/2016 Article 356 Constitution of India Act

Tags : PRESIDENT’S RULE   ARUNACHAL PRADESH  

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