Article 371A(1)(a) in Constitution of India

[Cites 0, Cited by 5] [Article 371A(1)] [Article 371A] [Constitution]

(a)no Act of Parliament in respect of--

(i)religious or social practices of the Nagas,

(ii)Naga customary law and procedure,

(iii)administration of civil and criminal justice involving decisions according to Naga customary law,

(iv)ownership and transfer of land and its resources,

Legal Document View