LexSection 10 — Provision as to sitting member.
The State of Nagaland Act, 1962
The sitting member of the House of the People representing, immediately before the appointed day, the Naga Hills-Tuensang Area shall, as from that day, represent the State of Nagaland in that House and shall continue to do so until a person is elected in accordance with law to fill the seat allotted to the parliamentary constituency of Nagaland.Open in Lexace · Ask the AI about this section