(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.[Editorial comment- The Constitution (Thirteenth Amendment) Act, 1962, is one of the most comprehensive amendments in the history of Indian Constitutional Amendments. Here, Nagaland was given specific constitutional provisions and status of a state, with special protection provided for in Article 371A. Within the State of Assam, Nagaland existed as a tribal region. The leaders of the Naga People’s Convention and the Government of India reached an agreement in July 1960. The amendment’s objective was to incorporate the state of Nagaland into the Union of India.]
