371G. Special provision with respect to the State of Mizoram
Notwithstanding in this Constitution.--(a)no Act of Parliament in respect of--(i)religious or social practices of the Mizos,(ii)Mizo customary law and procedure,(iii)administration of civil and criminal justice involving decisions according to Mizo customary law,(iv)ownership and transfer of land, shall apply to the State of Mizoram unless the Legislative Assembly of the State of Mizoram by a resolution so decides:Provided that nothing in this clause shall apply to any Central Act in force in the Union Territory of Mizoram immediately before the commencement of the Constitution (Fifty-third Amendment) Act, 1986;(b)the Legislative Assembly of the State of Mizoram shall consist of not less than forty members.[Editorial comment-The Constitution (Fifty-Third Amendment) Act, 1986, aimed to prevent unwanted interference by the Central Government and protect the interests of the Mizoram community by upholding their social relationship laws. Before the amendment, Mizoram had been declared a separate Union Territory under the Northeast Areas (Reorganization) Act, 1971, in response to violent insurgencies. The only way to establish peace and harmony in the state was to sign a peace accord with the Mizo National Front (MNF). This treaty was finalized on June 30, 1986, and resulted in the insertion of Article 371G into the Indian Constitution through The Constitution (Fifty-Third Amendment), 1986. As a result, Mizoram became the 23rd state of India in 1987, and the interests of the Mizo community were safeguarded.Also Refer]
