The Nagaland Deputy Speaker's Salaries and Allowances (Amendment) Act, 1969

THE NAGALAND DEPUTY SPEAKER’S SALARY 
 
AND ALLOWANCES (AMENDMENT) ACT, 1969 
 
NAGALAND ACT NO. 12 OF 1969 
 
(Received the assent of the Governor on 1st September, 1969 and published in the Nagaland 
Gazette, Extraordinary dated 1st September, 1969)  
 
 
 
An 
 
 
Act 
 to amend the Deputy Speaker’s Salaries and Allowances Act, 1964.  
Preamble. 
It is expedient to amend the Nagaland Deputy Speaker’s Salary 
and Allowances Act, 1964 (Nagaland Act No.7 of 1964), hereinafter 
Principal Act, in the manner hereinafter appearing; 
It is hereby enacted in the Twentieth year of the Republic of 
India as follows 
 
1.Short title and commencement. 
 
(1)This Act may be called the Nagaland Deputy Speaker’s Salary and Allowances 
(Amendment) Act, 1969. 
(2)It shall come into force with effect from 1st September, 1969. 
 
2.Amendment of Section 4 and of Nagaland Act. No. 7 of 1964. 
 
(1)In Sub-section (2) of section 4 of the Principal Act, for the words “rupees two hundred per 
mensem” the words “rupees two hundred and fifty per mensem” shall be substituted. 
 
(2)In Section 9 of the Principal Act, for the words “rupees one hundred and fifty per 
mensem” the words “rupees two hundred and fifty per mensem” shall be substituted. 
 
 

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