The Nagaland Village Area & Area Councils (Amendment) Act, 1985
Nagaland · state statute
Open in Lexace · Ask the AI about this actTHE NAGALAND VILLAGE AND AREA COUNCILS (AMENDMENT) ACT 1985. (NAGALAND ACT NO. 6 OF 1987) (Received the assent of the Governor on 7th April, 1987) An Act to amend the Nagaland Village and Area Councils Act, 1978. It is hereby enacted by the Nagaland State Legislature in the thirty sixth year of the Republic of India as follows : — 1. Short title, extent and commencement. (1) This Act may be called the Nagaland Village and Area Councils (Amendment) Act, 1985. (2) It extends to whole of State of Nagaland. (3) It shall come into force on such date as the State Government may be notification in the Official Gazette appoint. 2. Section 14 of the Nagaland Village and Area Councils Act, 1978 (Act No. 1 of 1979) shall be deleted.
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