Section 7(1)(a) in The Representation Of The People Act, 1950

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Union of India - Subsection

Section 7(1)(a) in The Representation Of The People Act, 1950

(a)twelve seats shall be allocated to the Tuensang district and shall be filled by persons chosen by the members of the regional council, referred to in that article, 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 7(1)(a) in The Representation Of The People Act, 1950