The Nagaland Requisition of Porters (2nd Amendment) Act, 1994

THE NAGALAND (REQUISITION OF PORTERS) 
(AMENDMENT) ACT,1995. 
 
(THE NAGALAND ACT NO. 2 OF 1995) 
 
(Received the assent of the Governor of Nagaland of on 5 April, 1995 and published in the 
Nagaland Gazette extraordinary dated 25th April, 1995) 
 
 
                                                               An 
 
                                                              Act 
 
to further amend the Nagaland (Requisition of Porters) Act, 1965. (Act, No. 7 of 1965) 
It is hereby enacted in the Forty Sixth years of the Republic of India as follows : — 
1. Short title, extent and Commencement. 
(I) This Act may he called the Nagaland (Requisition of Porters) Amendment Act, 1995. 
(ii) It extends to the whole of Nagaland. (iii) It shall come into force at once. 
2. Amendment of section 2 of the Nagaland (Requisition of Porters) Act, 1965: 
For clause (a) of section 2 the following shall he substituted; namely: 
(a)Emergency includes a situation where under a public servant is unable to deal with 
a calamity or threatened calamity such as lire, flood, famine, earthquake, Violent 
epidemic or epziootic diseases, invasions by animals insects, or vegetable pests, and 
in general any circumstances that would endanger the existence or the well—being of 
the whole or part of the community for want  porters to carry any essential items of 
equipment and stores and to a place not connected by road or rail. 
 

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