The NAGALAND LEGISLATIVE ASSEMBLY MEMBERS SALARIES AND ALLOWANCES (2ND AMENDMENT) ACT, 1979

THE NAGALAND LEGISLATIVE ASSEMBLY 
MEMBERS’ SALARIES AND ALLOWANCES 
(2ND AMENDMENT) ACT, 1979 
(NAGALAND ACT NO. 2 OF 1979) 
 Received the assent of the Governor on the 19th February, 1979 and published in the Nagaland Gazette dated 15th June, 1979    
 
An 
 
 
Act 
 
further to amend the Nagaland Legislative Assembly Members’ Salaries and Allowances 
Act, 1964. 
It is hereby enacted in twenty ninth year of the Republic of India as follows :— 
 
1. Short title and Commencement. 
(1) This Act may be called the Nagaland Legislative Assembly Members’ Salaries and 
Allowances (2nd Amendment) Act, 1978. 
(2) This shall come into force on 1st January, 1979 
 
2. Amendment of Sections 3 and S of the Nagaland Act No. 6 of 1964. 
The existing section 3 of the Nagaland Legislative Assembly Members’ Salaries and 
Allowances Act, 1964 shall be substituted by the following :— “3. SALARIES :- There 
shall be paid to each member a salary at the rate of rupees seven hundred per mensem.” 
 
3. Sub-section (2) of the Section 5 of the Nagaland legislative Assembly Members’ 
Salaries and Allowances Act, 1964 shall be deleted and sub-section (1) of Section 5 be 
renumbered as Section 5. 
 
 

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