Tuensang and Mon Districts (Assimilation of Laws) Amendment Act, 19891
| [Nagaland Act No. 9 of 1990] | [16th August, 1990] |
An Act to amend the Tuensang and Mon Districts (Assimilation of Laws) Act, 1974 No. 1 of 1975.
It is hereby enacted in the fortieth year of Republic of India, as follows-
1 Received the assent of the Governor of Nagaland on 16th August, 1990.
1. Short title, extent and commencement.- (1) This Act may be called the Tuensang and Mon Districts (Assimilation of Laws) Amendment Act, 1989.
(2) It shall extend to the districts of Tuensang and Mon in Nagaland.
(3) It shall he deemed to have come into force with effect from the first day of November, 1975.
2. Amendment of Section 2.- In Clause (c) of Section 2 of the Tuensang and Mon Districts (Assimilation of Laws) Act, 1974 (hereinafter referred to as Principal Act) full stop shall be inserted after the word "Constitution" and the following words shall be deleted, namely:-
"and passed by a State Legislature and are in force in the districts of Tuensang and Mon".
3. Amendment of Section 3.- In Sub-section (1) of Section 3 or the Principal Act, the following words shall he inserted in between the words "as respect things done", and "before that day", namely:-
"or omitted to be done"
4. Amendment of Section 4.- In Section 4 of the Principal Act, for sub-section (1), the following sub-section shall be substituted namely:-
"(1) If any difficulty arises in relation to the transition under Section 3 from one Law or group of Laws to another law or group of laws, the State Government may, by order notified in the Gazette, make such order not inconsistent with the provision of this Act as is considered necessary for the removal of difficulty".