The Tuensang District (Assimilation of Laws of State Subject) Act,1969

THE TUENSANG DISTRICT (ASSIMILATION OF 
LAWS ON STATE SUBJECT) ACT, 1969 
 
(THE NAGALAND ACT NO.10 OF 1969) 
 
(Received the assent of the Governor on the 26th July, 1969 and 
published in the Nagaland Gazette-Extraordinary dated 4th Augus6 1969) 
 
 
 
An 
Act 
 
Whereas it is expedient that the laws in force in the Tuensang District in the State of 
Nagaland with respect to the matters enumerated in List II in the Seventh Schedule to the 
Constitution shall be assimilated to the laws in force with respect to the said matters in the 
rest of the State of Nagaland in the manner hereinafter appearing; 
It is hereby enacted in the nineteenth year of the Republic of India as follows : — 
1. Short title, extent and commencement. 
(1) This Act, may be called the Tuensang District (Assimilation of Laws on the State 
Subjects) Act, 1968. 
(2) It extends to the District of Tuensang in the State of Nagaland. 
(3) It shall come into force on such date as the Governor may by notification in the 
Official Gazette, appoint. 
 
2. Definitions: 
 
In this Act. 
(a) “appointed day” means the date appointed under sub-section (3) of section 1 for the 
coming into force of this Act : — 
(b) “law” means so much of any Act, Ordinance, Regulation, rule, order or bye-law as 
relates to any matter enumerated in list II in the Seventh Schedule to the Constitution. 
 
3.Assimilation of laws. 
 
All laws which immediately before the appointed day extend to, or are in force in, the district 
of Tuensang shall, as from * the appointed day, cease to be in force in the said district except 
as respects things done or omitted to be done before that day. 
 
(2) All laws which immediately before the appointed day extend to, or are in force in the 
districts of Kohima and Mokokchung shall, as from the appointed clay, extend to or, as the 
case may be, come into force in, the district of Tuensang. 
 
4. Transitional Provisions 
Notwithstanding anything contained in Section 3, the Governor may by order direct that 
during such period not exceeding two years as may be specified in the order, from the 
appointed day, any law which was in force in the district of Tuensang before the appointed 
day shall be deemed to have continued to be in force therein and may further likewise direct 
that any law which would have extended to or come into force in the said district on the 
appointed day shall not be deemed to have extended thereto or come into force therein. 
5. Power to remove difficulties. 
(1) If any difficulty arises in relation to the transition under Section 3 from one law or group 
of laws to another law or group of laws, the State Government may, by order notified in the 
Official Gazette make such provisions as it considers necessary for the removal of the 
difficulty. 
(2) Every order made under sub-section (1) shall be laid before the Legislative Assembly 

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