An Act further to amend the Constitution of India
Be it enacted by Parliament in the Twentieth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Twenty-third Amendment) Act, 1969.
2. Amendment of Article 330.-In Article 330 of the Constitution, in sub-clause (b) of clause (1), for the words "except the Scheduled Tribes in the tribal areas of Assam", the words "except the Scheduled Tribes in the tribal areas of Assam and in Nagaland" shall be substituted.
3. Amendment of Article 332.-In Article 332 of the Constitution, in clause (1), for the words "except the Scheduled Tribes in the tribal areas of Assam", the words "except the Scheduled Tribes in the tribal areas of Assam and in Nagaland" shall be substituted.
4. Amendment of Article 333.-(1) In Article 333 of the Constitution, for the words "nominate such number of members of the community to the Assembly as he considers apropriate", the words "nominate one member of that community to the Assembly" shall be substituted.
(2) Nothing contained in sub-section (1) shall affect any representation of the Anglo-Indian community in the Legislative Assembly of any State existing at the commencement of this Act until the dissolution of that Assembly.
5. Amendment of Article 334.-In Article 334 of the Constitution, for the words "twenty years", the words "thirty years" shall be substituted.