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[Cites 0, Cited by 13] [Article 371A(1)] [Article 371A] [Constitution]

Constitution Subarticle

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

(d)as from such date as the Governor of Nagaland may by public notification in this behalf specify, there shall be established a regional council for the Tuensang district consisting of thirty-five members and the Governor shall in his discretion make rules providing for--
(i)the composition of the regional council and the manner in which the members of the regional council shall be chosen: