The Nagaland Legislative Assembly Members' Salaries, Allowances & Pension (Amendment) Act,1994

THE NAGALAND LEGISLATIVE ASSEMBLY 
MEMBERS, SALARIES, ALLOWANCES AND 
PENSION (AMENDMENT) ACT, 1994 
 
(THE NAGALAND ACT NO. 4 OF 1994) 
 
(Received the assent of the Governor of Nagaland on 23 september, 1994 and published in 
the Nagaland Gazette extraordinary dated 5th Oct, 1994) 
 
 
 
                                                                 An 
 
 
                                                                Act 
 
Further to amend the Nagaland Legislative Assembly Members’ Salaries, Allowances and 
Pension Act, 1964. 
Whereas it is expedient to amend the Nagaland Legislative Assembly Members’ Salaries, 
Allowances and Pension Act, 1964 (Nagaland Act No. 6 of 1964) in the manner hereunder 
appearing. 
 
It is hereby enacted in the forty fifth year of the Republic of India as follows 
 
1. Short title and Commencement 
(I) This Act may be called the Nagaland Legislative Assembly Members’ Salaries and 
Pension (Amendment) Act, 1994. 
(2) It shall come into force at once. 
 
2. Amendment of Section 4 of Nagaland Act No. 6 of 1964. 
In Section 4 of the Nagaland Legislative Assembly Members’Salaries, Allowances 
and Pension Act, 1964 (Nagaland Act No:6 of 1964), the following be inserted after 
Sub-Section (ii) as hereunder 
(iii) “Hospitality allowance” at the rate of Rupees one thousand per mensem. 
(iv) “News Paper and Magazine allowance” at the rate of Rupees two hundred fifty per 
mensem. 
  
 

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