THE NAGALAND EVICTION OF PERSONS IN UNAUTHORISED OCCUPATION OF PUBLIC
LAND (AMENDMENT) ACT, 1976 (NAGALAND ACT NO. 1 OF 1976)
(Received the assent of the President on 3rd March, 1976. and published
in the Nagaland Gazette Extraordinary dated 2h March, 1976)
An Act
further to amend the Nagaland Eviction in Unauthorised Occupation of Public Land Act, 1971 In exercise of the powers conferred by section 3 of the Nagaland State Legislature (Delegation of Powers) Act, 1975, (31 of 1975) the President is pleased to enact as follows : —.
1. Short title and Commencement.
(1) This Act may be called the Nagaland Eviction of Persons in Unauthorised Occupation of Public Land (Amendment) Act, 1976. Act No. 1 of 1976).
(2) It shall come into force at once. 2. Amendment of Section 12.
In section 12 of the Nagaland Eviction of Persons Unauthorised Occupation of Public Land Act, 1971 (Nagaland Act 6 of 1971) (hereinafter referred to as the principal Act) : — (1) in sub-section (1), after the words “the Commissioner of the State of Nagaland”, the
words “or in any case or class of cases specified by the Commissioner in this behalf, the Additional Commissioner of the State of Nagaland” shall be inserted;
(ii) after sub-section (1), the following sub-section shall be inserted, namely : “(1A) Without prejudice to the provisions of sub-section (1), the Commissioner of the State of Nagaland may, for reasons to be recorded by him in writing, transfer any appeal pending before him to the Additional Commissioner of the State of Nagaland who shall dispose of the appeal as-an appellate officer under this section”.
3. AMENDMENT of Section 13. In section 13 of the principal Act, after the words “the Commissioner , the words “or the Additional Commissioner,” shall be inserted.