(1)The total number of seats to be filled by persons chosen by direct election in the Legislative Assembly of Nagaland shall be 60:Provided that for the period referred to in clause (2) of article 371A, the total number of seats in the Legislative Assembly of Nagaland shall be [52] [Substituted by Act 61 of 1968, Section 3, for "46"], of which--(a)[twelve seats] [Substituted by Act 61 of 1968, s. 3, for "six seats"] shall be allocated to the Tuensang district and shall be filled by persons chosen by the members of the regional council from amongst themselves in such manner as the Governor, after consulting that council, may by notification in the Official Gazette specify, and(b)the remaining forty seats shall be filled by persons chosen by direct election from assembly constituencies in the rest of the State of Nagaland.
