In the Sixth Schedule to the Constitution, in paragraph 20,— (a) after sub-paragraph (2A) , the following sub-paragraph shall be inserted, namely:— " (2B) The Naga Hills-Tuensang Area shall comprise the areas which at the commencement of this Constitution were known as the Naga Hills District and the Naga Tribal Area."; (b) in sub-paragraph (3) , after the words "Administrative area", the brackets and words "(other than the Naga Hills-Tuensang Area)" shall be inserted; (c) in Part A of the Table, item 4 shall be omitted; and (d) in Part B of the Table, for item 2, the following item shall be substituted, namely:— "2. The Naga Hills-Tuensang Area.".Open in Lexace · Ask the AI about this section
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