Section 11(1)(a) in The State Of Nagaland Act, 1962

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Union of India - Subsection

Section 11(1)(a) in The State Of Nagaland Act, 1962

(a)[twelve seats] [Substituted by Act 61 of 1968, s. 3, for "six seats"] shall be allocated to the Tuensang district and shall be filled by persons chosen by the members of the regional council from amongst themselves in such manner as the Governor, after consulting that council, may by notification in the Official Gazette specify, and

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Union of India - Subsection

Section 11(1)(a) in The State Of Nagaland Act, 1962