86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
NAGA HILLS TUENSANG AREA ACT, 1957
42 of 1957
29th November, 1957
An Act to provide for the formation of the Naga Hills-Tuensang Area of Assam as an administrative unit. Be it enacted by Parliament in the Eighth Year of the Republic of India as follows :-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Naga Hills-Tuensang Area Act, 1957.
(2) It shall come into force on such date1as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: FORMATION OF NAGA HILLS-TUENSANG AREA
As from the commencement of this Act, there shall be formed a new administrative unit in the State of Assam by the name of Naga Hills-Tuensang Area comprising the tribal areas which at such commencement were known as the Naga Hills District and Tuensang Frontier Division of the North East Frontier Agency.
SECTION 03: AMENDMENT OF THE SIXTH SCHEDULE TO THE CONSTITUTION
In the Sixth Schedule to the Constitution, in paragraph 20,-
(a) after sub-paragraph (2A), the following sub-paragraph shall be inserted, namely :- "(2B) The Naga Hills-Tuensang Area shall comprise the areas which at the commencement of this Constitution were known as the Naga Hills District and the Naga Tribal Area.";
(b) in sub-paragraph (3), after the words "administrative area", the brackets and words "(other than the Naga Hills-Tuensang Area)" shall be inserted;
(c) in Part A of the Table, Item 4 shall be omitted; and
(d) in Part B of the Table, for Item 2, the following item shall be substituted, namely :- "2. The Naga Hills-Tuensang Area."
SECTION 04: AMENDMENT OF THE DELIMITATION ORDER
In the Delimitation of Parlimentary and Assembly Constituencies Order, 1956,-
(a) in the First Schedule, in the entry in column 3 against Serial No. 37, the words "Nagi Hills," shall be omitted; and
(b) in the Second Schedule, in the part relating to Assam, the heading "Naga Hills District' and all entries against Serial Nos. 16, 17 and 18 shall be omitted.
SECTION 05: AMENDMENT OF THE REPRESENTATION OF THE PEOPLE ACT, 1950
In the Representation of the People Act, 1950-
(a) in Part II of the. First Schedule-
(i) for the entry- "21. Part B Tribal areas ... I", the following entries shall be substituted, namely :- "21. North East Frontier Tract ...I 22. Naga Hills-Tuensang Area ...I";
(ii) for the figure "503", the figure "504" shall be substituted;
(b) in the Second Schedule, for the entry in column 3, against "2. Assam", the entry "105" shall be substituted.
SECTION 06: PROVISION AS TO THE SITTING MEMBER OF PARLIAMENT
Notwithstanding the alteration in the extent of the Autonomous Districts Parliamentary constituency in Assam effected by Section 4, the sitting member of the House of the People representing that constituency shall be deemed to have been elected to the House of the People by that constituency as so altered.
SECTION 07: TERRITORIAL EXTENT OF LAWS NOT TO BE AFFECTED
The provisions of section 2shall not be deemed to have effected any change in the areas to which any law in force immediately before the commencement of this Act extends or applies, and territorial references in any such law to the Naga Hills District, the Naga Tribal Area or the Tuensang Frontier Division shall, until otherwise provided by a competent legislature or other competent authority continue to have the same meaning.
Footnotes:
1. The Act came into force on 1-12-1957, see Notification No. 3843, D/- 30-11-1957, Gaz. of India, 30-11-1957. Extra, Pt. II, Section 3, p. 2877.
86540
103860
630
114
59824