For the period referred to in clause (2) of article 371A of the Constitution, the total number of seats allotted to the Legislative Assembly of Nagaland shall be increased from forty-six to fifty-two, of which-- (a) the seats allotted to the Tuensang district shall be increased from six to twelve and shall be filled by persons chosen by the members of the regional council, referred to in that article, from amongst themselves in such manner as the Governor of Nagaland, after consulting that council may, by notification in the Official Gazette, specify, and (b) the remaining forty seats shall be filled by persons chosen by direct elections from assembly constituencies in the rest of the State of Nagaland.Open in Lexace · Ask the AI about this section
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