The NAGALAND VILLAGE AREA AND REGIONAL COUNCILS (AMENDMENT) ACT, 1974

THE NAGALAND VILLAGE AREA AND REGIONAL 
COUNCILS (AMENDMENT) ACT, 1974 
(NAGALAND ACT NO. 10 OF 1974) 
 
(Received the assent of the Governor on the 79th Nov., 1974 and 
published in the Nagaland Gazette Extraordinary dated 
30th November 1974). 
 
 
An 
 
Act 
 to amend the Nagaland Village, Area and Regional Councils Act. 1970 and for matters connected therewith or incidental thereto. It is hereby enacted by the Legislative Assembly of the State of Nagaland in the twenty-fifth year of the Republic of India as follows:  1. Short title, extent and commencement,  (1) This Act may be called the Nagaland Village, Area and Regional Council, (Amendment) Act, 1974. (2) It extends to the same area of Nagaland to which Village, Area and Regional Councils Act, 1970 applies. (3) It shall come into force at once. 2. Amendment of Section 12. In section 12 of the Nagaland Village, Area and Regional Councils Act, 1970 the following clauses shall be added after : clause (3) “(4) to borrow money from the Government, banks or financial institutions for application in the development and welfare works of the Village, and to repay the same with or without interest as the case may be; (5) to apply for and receive grant-in-aid, donations, subsidies from the Government or any agencies; (6) to provide security for due repayment of loan received by any permanent resident of the village from the Government, bank or financial institution; (7) to lend money from its funds to deserving permanent residents of the village and to obtain repayment thereof with or without interest;     (8)     to forfeit the security of the individual borrower on his default in repayment of loan advanced to him or on his commission of a breach of any of the terms of loan agreement entered into by him with the Councils and to dispose of such security by public auction or by private sale; (9)  to enter into any loan agreement with the Government, bank, financial institutions or a permanent resident of the village”. 
 

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