The Nagaland Legislative Assembly Members' Salaries & Allowances (Amendment) Act,1965

NAGALAND ACT 6 OF 1965 
[THE NAGALAND LEGISLATIVE ASSEMBLY MEMBERS’ SALARIES 
AND ALLOWANCES (AMENDMENT) ACT, 1965.] 
Received the assent of the Governor on the 16th April, 1965. 
[Published in the Nagaland Gazette-Extraordinary, Dated the  
26th April, 1965] 
  An Act further to amend the Nagaland Legislative  
  Assembly Members’ Salaries and allowances Act, 1964. 
 Preamble.-  WHEREAS it is expedient to amend the Nagaland Legislative Assembly 
Members’ Salaries and Allowances Act, 1964 [Nagaland Act 6 of 1964] in the manner 
hereinafter appearing; 
 It is hereby enacted in the Sixteenth Year of the Republic of India as follows:- 
 Short title and commencement.- 1. (1) This Act may be called the Nagaland 
Legislative Assembly Members’ Salaries and Allowances (Amendment) Act, 1965. 
 (2) It shall be deemed to have come into force with effect from the first day of April, 
1965. 
 Amendment of section 4 of the Nagaland Act 6 of 1964.- 2. In section 4 of the 
Nagaland Legislative Assembly Members’ Salaries and Allowances Act, 1964, [Nagaland 
Act 6 of 1964]  in sub-section (i), for the words “rupees ten and fifty paise” the following 
shall be substituted, namely:- “rupees fifteen”. 
 Amendment of section 5 of the Nagaland Act 6 of 1964.- 3. In section 5 of the 
Nagaland Legislative Assembly Members’ Salaries and Allowances Act, 1964 [Nagaland 
Act 6 of 1964] in sub-section (2), for the words “rupees one hundred and fifty per mensem” 
the following shall be substituted, namely: - “rupees two hundred per mensem”. 
 
 
N.B.- Incorporated in the principal Act 6 of 1964, see pages 14-15. 
 
 

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