(1)As from the appointed day--(a)there shall be allotted one seat to the State of Nagaland in the House of the People;(b)in the First Schedule to the Representation of the People Act, 1950 (43 of 1950).(i)the entry "25. Naga Hills-Tuensang Area......1" shall be omitted;(ii)entries 16 to 24 shall be re-numbered as entries 17 to 25;(iii)after entry 15, the following entry shall be inserted, namely:--"16. Nagaland..........1".
