Section 3(i) in THE CONSTITUTION (TWENTY-SECOND AMENDMENT) ACT, 1969
(i)any sums payable under clause (a) of the second proviso to clause (1) shall, if the autonomous State comprises all the tribal areas referred to therein, be paid to the autonomous State, and, if the autonomous State comprises only some of those tribal areas, be apportioned between the State of Assam and the autonomous State as the President may, by order, specify;
