Section 6 — Provision as to the sitting member of Parliament.
The Naga Hills-Tuensang Area Act, 1957
Notwithstanding the alteration in the extent of the Autonomous Districts Parliamentary constituency in Assam effected by section 4, the sitting member of the House of the People representing that constituency shall be deemed to have been elected to the House of the People by that constituency as so altered.Open in Lexace · Ask the AI about this section