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The Special Marriage Act, 1954 (Extension to Nagaland) Act, 2002
(Act No. 8 of 2002)
Received the assent of th Government of Nagaland on 01/10/2002 and published in the Nagaland Gazette Extraordinary dated: 29 of October, 2002.
An Act
Preamble: To provide for the extension of the Special Marriage Act, 1954 (Act No: 43 of 1954) to the State ofNagaland
WHEREAS by virtue of the Sixth Schedule to the Constitution, the Special Marriage Act, 1954 was not applicable to the erstwhile Naga Hills District:
AND WHEREAS by enforcement of the Tuensang and Mon District (Assimilation of Laws) Act, 1974 the Special Marriage Act, 1954 had ceased to be applied to the districts ofTuensang and Mon;
AND WHEREAS it is desirable to have the provisions of Special Marriage Act, 1954 applicable in Nagaland;
It is hereby enacted in the fifty second year of the Republic of India follows:-
Short Title Extent and Commen- cement
(1) This Act maybe called the Special Marriage Act, 1954 (Extension to Nagaland) Act, 2001.
(2) It shall come into force on such date as may be notified by the state government
Extension 2. The Special Marriage Act, 1954 (as amended up-to- The Special date) shall be, from the commencement of this Act, Marriage Act extended and shall be in force in the State of Nagaland. of 1954 to Nagaland
Provided that where the marriage is solemnized under the Act of any person belonging to a Scheduled Tribe in the State of Nagaland Section 21 shall not apply.