Section 7(1B) in The Representation Of The People Act, 1950
(1B)Notwithstanding anything contained in sub-section (1), in the Legislative Assemblies of the States of Arunachal Pradesh, Meghalaya, Mizoram and Nagaland, to be constituted at any time after the commencement of the Representation of the People (Third Amendment) Act, 1987 (40 of 1987),—(a)fifty-nine seats shall be reserved for the Scheduled Tribes in the Legislative Assembly of the State of Arunachal Pradesh ;(b)fifty-five seats shall be reserved for the Scheduled Tribes in the Legislative Assembly of the State of Meghalaya ;(c)thirty-nine seats shall be reserved for the Scheduled Tribes in the Legislative Assembly of the State of Mizoram ; and(d)fifty-nine seats shall be reserved for the Scheduled Tribes in the Legislative Assembly of the State of Nagaland .
