Section 2 in THE CONSTITUTION (TWENTY-THREE AMENDMENT) ACT, 1969
2. More than ninety per cent. of the population of the State of Nagaland, which came into being in 1963, in tribal. It would be anomalous to make revision for reservation for Scheduled Castes and Scheduled Tribes in Legislatures in the States where they are in a majority. It is, therefore, proposed, as desired by the Government of Nagaland, not to make any reservation for the Scheduled Tribes in Nagaland either in the House of the People or in the State Legislative Assembly. Articles 330 and 332 of the Constitution are being amended for this purpose.
