The Notaries (Extension to Nagaland) Act, 1985

THE NOTARIES (EXTENSION TO NAGALAND) 
ACT, 1985 
(NAGALAND ACT NO. 4 OF 1985) 
 (Received the assent of the Governor of Nagaland on the 5th September 1985)  
An 
 
Act 
 
to provide for the extension of the Notaries Act. 1952 (Act. No. 
LIII of 1952) to the State of Nagaland. 
it is hereby enacted in the Thirty-six years of the Republic of India as follows: 
Short title and commencement 
1.  (1)  This Act may be called the Notaries (Extension to Nagaland) Act, 1985. 
 (2) It shall come into force at once. 
Extension of Act. No. LIII of 1952 to Nagaland. 
2. The Notaries Act. 1952 is hereby extended to the District of Kohima, Mokokchung, 
Phek, Wokha and Zunheboto. The Notaries Act, 1952 is in force proprio- Vigore in 
the District 
  of Tuensang and Mon and this Act, shall extend to whole of  Nagaland. 
 

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