LexaceLexace Ask the AI ›
βš–οΈ Ask the AI about your situation:πŸš— Car AccidentπŸ’Ό Work / Job🏠 Housing / EvictionπŸ‘ͺ Family / DivorceπŸ“‹ Contract DisputeπŸ’° Money Owed

The Lepers (Nagaland Repeal) Act,1989

Nagaland · state statute
Open in Lexace · Ask the AI about this act
THE LEPERS (NAGALAND REPEAL) ACT, 
1989 
(THE NAGALAND ACT NO. 6 OF 1990) 
 
Received the assent of the Governor of Nagaland on 13th April, 1990 and published                          
in the Nagaland Gazette Extraordinary Dated. 25th April, 1990. 
 
                                                                     An 
 
                                                                     Act. 
 
            to provide for the repeal of the Lepers Act, 1898, as force in the State of Nagaland. 
            Be it enacted by Legislative Assembly of Nagaland in the fortieth years of the 
Republic of India as follows  
 
       Short title extend and commencement. 
 
          1.      (1)   This’ Act may be called the Lepers (Nagaland Repeal) Act. 1989. 
                   (2)    It shall extend to the whole of the State of Nagaland, 
                   (3)    It shall come into force immediately,  
 
       Repeal of Act 3 of 1898. 
 
          2.       The Lepers Act, 1898 as in force in the State of Nagaland is hereby repealed. 
 
 
 
 

‹ Prev All Nagaland acts Next ›