The House of the People

9. Representation in House of the People.-

(1) As from the appointed day-

(a) there shall be allotted one seat to the State of Nagaland in the House of the People;

(b) in the First Schedule to the Representation of the People Act, 1950 (43 of 1950),-

(i) the entry "25. Naga Hills-Tuensang Area........1" shall be omitted;

(ii) entries 16 to 24 shall be renumbered as entries 17 to 25;

(iii) after entry 15, the following entry shall be inserted, namely:-

"16. Nagaland........1".

(2) The whole of the State of Nagaland shall form one parliamentary consituency to be called the parliamentary constituency of Nagaland for the purpose of filling the seat allotted to that State in the House of the People.

(3) For the period referred to in clause (2) of article 371A, section 13D of the Representation of the People Act, 1950 (43 of 1950), shall apply in relation to the parliamentary constituency of Nagaland with the modification that it shall be necessary to prepare and revise separately the electoral roll for that part of the said parliamentary constituency which comprises the Tuensang district and the provisions of Part III of that Act shall apply in relation to the said part as they apply in relation to an assembly constituency.