Section 2(d) in THE CONSTITUTION (THIRTEENTH AMENDMENT) ACT, 1962
(d)Acts of Parliament shall not apply to Nagaland unless so decided by the Nagaland Legislature with regard to:-(i)religious or social practices of the Nagas;(ii)Naga Customary Law and procedure;(iii)administration of civil and criminal justice involving decisions according to Naga Customary Law;(iv)ownership and transfer of land and its resources.
