The Nagaland Village Council (Third Amendment) Act, 2002

482 
The Nagaland Village Council (Third Amendment) Act, 2002. 
(Act No. 7 of 2002). 
Received ths assent of the Governor of Nagaland on 01/02/2002 and 
published in the Nagaland Gazette Extraordinary dated: 29th of October 2002. 
An 
-Act - 
To Amend the Nagaland Village Council Act, 1978 (Nagaland Act No. 1 of 
1979) 
Where as it is considered expedient to provide for involvement of the Village 
Councils in the Electricity Management System in the Villages; 
It is hereby enacted in the Fifty-third year of the Republic of India, as follows: 
Short Title 	 (i) This Act maybe called the Nagaland Village Council 
(Third Amendment) Act, 2002. 
And 	 (ii) It extend to the whole of Nagaland 
Commencement 	 (iii) It shall come mt force with immediate effect. 
Amendment of 2 	 In Clause (1) of Section 12 of the Principal Act, the word 
Section 12 	 'Power' Shall be inserted after the word 'roads' and before 
the word 'forest'. 

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