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[Cites 0, Cited by 0] [Section 371A] [Entire Act]

Union of India - Subsection

Section 371A(3) in Constitution of India, 1950

(3)If any difficulty arises in giving effect to any of the foregoing provisions of this article, the President may by order do anything (including any adaptation or modification of any other article) which appears to him to be necessary for the purpose of removing that difficulty:Provided that no such order shall be made after the expiration of three years from the date of the formation of the State of Nagaland.Explanation.-In this article, the Kohima, Mokokchung and Tuensang districts shall have the same meanings as in the State of Nagaland Act, 1962.]
Additional Information ▼
Paragraph 2 of the Constitution (Removal of Difficulties) Order No. X provides (w.e.f. 1.12.1963) that Article 371-A of the Constitution of India shall have effect as if the following proviso was added to paragraph (i) of sub-clause (e) of clause (2) thereof, namely:-" Provided that the Governor may, on the advice of the Chief Minister, appoint any person as Minister for Tuensang affairs to act as such until such time as persons are chosen in accordance with law to fill the seats allocated to the Tuensang district in the Legislative Assembly of Nagaland"