The Nagaland Land & Revenue Regulations (Amendment) Act 2002

475 
The Nagaland Land & Revenue Regulation Regulations 
(Amendments) Act, 2002. 
(Act No. 1 of 2002). 
Received the assent of the Governor of Nagaland on 27/03/2002 and 
published in the Nagaland Gazette Extraordinary dated: 15th ofApril, 2002. 
An 
-Act- 
Further to amend the Assam Land and Revenue Regulation, 1886 (Regulation 
No. 1 of 1886) 
It is hereby enacted in the fifty third year of the Republic of India as follows:- 
	
1. 	 Short title, Extent and commencement: 
(1) This Act may be called the Nagaland Land and Revenue Regulation 
(Amendment) Act, 2002. 
(2) It shall extend to the whole ofNagaland 
(3) It shall come into force from such date and in such areas as the State 
Government may direct by notification in the official Gazette. 
	
2. 	 Amendment of Section 162 of the Asssam Land and revenue Regulation, 
1886: 
In Section 162, after sub-section (2), the following proviso shall be 
inserted: - nserted:- 
"Provided "Provided that nothing contained in this chapter or in the rules made 
thereunder shall affect any transfer by way of a mortgage in favour of any 
notionalised banks, a cooperative society registered under the Assam 
Cooperative Societies Act 1949 or such other financing institution as may be 
approved by the State Government. 
Provided further that such nationalised banks, cooperative Societies or 
other financing institution shall not transfer any land to a person other than the 
indigenous inhabitant of Nagaland except with the previous sanction of the 
State Government or an authority appointed in this behalf'. 

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