Section 3 in The Naga Hills-Tuensang Area Act, 1957
3. Amendment of the Sixth Schedule to the Constitution.
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."
