The Rules for Administration of Justice & Police in Nagaland (2nd Amendment) Act, 1982

THE RULES FOR ADMINISTRATION OF 
JUSTICE AND .POUCE IN NAGALAND  
                       (SECOND   AMENDMENT) ACT. 1982. 
                               (NAGAL&ND ACT NO. 4 OF 1983) 
 
                            (Received the assent of the President of India on 15 November, 1983) 
 
 
An 
Act 
 
Further to amend the Rules for Administration of Justice and 
Police in Nagaland, 1937. 
 
It is hereby enacted in the thirty third year of Republic of India 
as follows : — 
 
1. Short title and commencement. 
(i) This act may be called the Rules for the Administration of Justice and Police (Second Amendment) Act, 
1982. 
 
(ii)  It shall extend to the whole of the State of Nagaland. (iii) It shall come into force at once. 
 
2. The Rules 15, 17, 18, 19, 22(c), 22(d), 23, 24, 25, 26, 27, 28, 
29, 31 and 38 of the Rules for Administration of Justice and Police in Nagaland, 1937 the word 
“Dobhasis” shall be inserted 
and shall be deemed to have been inserted with effect from 1st December, 1963 after the words 
“headman of lebels” wherever the said words appear in the aforesaid Rules, 
 
3. The following shall be inserted after the Rule 15A of the Rules for Administration of Justice and Police in   
Nagaland, 1937 as Rule 15AA. 
 “15A- The Dohhasis hence forward shall try and decide such criminal cases only as they he referred to 
them by the Deputy Commissioner, Additional Deputy Commissioner or Assistant to the Deputy 
Commissioner as the case may he.” 
4. The following shall he inserted after Rule 23 of the Rules 
for Administration of Justice and Police in Nagaland, 1937 as Rules 23A. 
 “23A— The Dohhasis hence forward shall try and decide such civil cases only as may he referred to 
them by the Deputy Commissioner or Additional Deputy Commissioner or Assistant to the Deputy 
Commissioner as the case may he.” 
 
 

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