Lok Sabha Debates
Need To Exempt Manipur From The Ambit Of Citizenship (Amendment) Bill. on 28 November, 2019
Seventeenth Loksabha > Title: Need to exempt Manipur from the ambit of Citizenship (Amendment) Bill.
DR. R.K. RANJAN (INNER MANIPUR): Hon. Speaker, Sir, I would like to draw the attention of the Government of India to the Citizenship (Amendment) Bill that is going to be placed in this winter session. It is also reliably learnt that some safeguards are likely to be given to the north-eastern States. However, a few days back, it was brought out in media that an exemption from this citizenship law will be given only to those States where the inner line permit system is enforced. That means this law will not be applied in the States of Nagaland, Arunachal Pradesh and Mizoram. Other north-eastern States like Manipur shall come under the purview of this new citizenship law. There is a lot of hue and cry in my State of Manipur. People are apprehensive of this new citizenship law. They believe that if this new law is enacted, there will be huge influx of migrants in the State. So, they vociferously demand for exemption from this law for the State of Manipur. Supporting the sentiments of my people, I would like to urge upon the Union Government, particularly the Ministry of Home Affairs, that an exemption clause or a safeguard clause may kindly be added for the State of Manipur in the proposed legislation.