Section 3 in THE CONSTITUTION (THIRTEENTH AMENDMENT) ACT, 1962
3. As these matters are peculiar to the proposed new State of Nagaland, provision with respect thereto has to be made in the Constitution itself. This Bill accordingly seeks to amend the Constitution to provide for the aforesaid matters and matters ancillary thereto. A separate Bill for the formation of the new State relatable to article 3 is also being introduced.
An Act further to amend the Constitution of India.BE it enacted by Parliament in the Thirteenth Year of the Republic of India as follows:--
