Nagaland act 007 of 2002 : Nagaland Village Council (Third Amendment) Act, 2002

Department
  • Department of FINANCE
Ministry
  • Ministry of FINANCE
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Preamble

Nagaland Village Council (Third Amendment) Act, 20021

[Nagaland Act No. 7 of 2002][1st October, 2002]

An Act to amend the Nagaland Village Council Act, 1978 (Nagaland Act No. 1 of 1979)

Whereas it is considered expedient to provide for involvement of 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.

1 Received the assent of the Governor on 01.10.2002.

Section 1. Short title and commencement

1. Short title and commencement.-

(i) This act may be called the Nagaland Village Council (third Amendment) Act, 2002.

(ii) It extends to the whole of Nagaland.

(iii) It shall come into force with immediate effect.

Section 2. Amendment of Section 12

2. Amendment of Section 12.- In Clause (1) of Section 12 of the Principal Act, the word.

‘power’ shall be inserted after the word ‘roads’ and before the word ‘forest’.

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