https://sclaw.in/2023/05/14/state-of-meghalaya-seeks-to-assert-its-right-to-do-business-in-lotteries-under-article-298b-and-its-executive-power-to-do-so-would-be-subject-to-parliamentary-legislation-viz-the-act-of-1998-the/
State of Meghalaya seeks to assert its right to do business in lotteries under Article 298(b) and its executive power to do so would be subject to parliamentary legislation, viz., the Act of 1998, the grievances raised by it in that context would constitute disputes which fall squarely within the four corners of Article 131 of the Constitution.