The NAGALAND LAND AND REVENUE REGULATION (AMENDMENT ACT) 1978

THE NAGALAND LAND AND REVENUE 
REGULATION (AMENDMENT ACT) 1978 
(NAGALAND ACT NO. 8 OF 1978) 
 Received the assent of the Governor on the 29-9-78 and published in the Nagaland Gazette dated 15th November, 1978.  
 
An 
 
Act 
 
to amend the Assam Land and Revenue Regulation, 1886 (Regulation I of 1886) 
It is hereby enacted in the twenty ninth year of Republic of India as follows 
1. Short title, extent and commencement: 
(1) This act may be called the Nagaland Land and Revenue Regulation (Amendment) Act, 
1978. 
(2) It extends to the whole State of Nagaland. 
(3) It shall come into force on such dates and in such areas as the State Government, may 
direct by Notification in the Official Gazette. 
2. The following sub-section shall be inserted in Section 162 after sub-section (1) and the 
existing sub-sections (2) and (3) shall be renumbered as sub-sections (4) and (5). 
“(2) Notwithstanding anything to the contrary in any law, usage, contract or agreement no 
person other than the indigenous inhabitants of Nagaland shall acquire or possess by 
transfer, exchange, lease agreement or settlement of any land in any area or areas 
constituted into belts or blocks in contravention of the provisions of sub-section (1). 
(3) From and after the commencement of Nagaland Land and Revenue Regulation 
(Amendment) Act, 1978 no document 
evidencing any transaction for acquisition or possession of any land by way of transfer, 
exchange, lease, (Act XVI of 1908) agreement or settlement shall be registered under the 
India Registration Act, 19O8 if it appears to the Registering Authority that the transaction 
has been effected in contravention of the provisions of sub-section (2)”. 
 

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