(3)In the Representation of the People Act, 1951 (43 of 1951), in Section 5, in clause (c), the following proviso shall be inserted at the end, namely:-"Provided that for the period referred to in clause (2) of Article 371-A, a person shall not be qualified to be chosen to fill any seat allocated to the Tuensang district in the Legislative Assembly of Nagaland unless he is a member of the regional council referred to in that article.".
