THE TUENSANG DISTRICT (ASSIMILATION OF
LAWS ON STATE SUBJECT) ACT, 1969
(THE NAGALAND ACT NO.10 OF 1969)
(Received the assent of the Governor on the 26th July, 1969 and
published in the Nagaland Gazette-Extraordinary dated 4th Augus6 1969)
An
Act
Whereas it is expedient that the laws in force in the Tuensang District in the State of
Nagaland with respect to the matters enumerated in List II in the Seventh Schedule to the
Constitution shall be assimilated to the laws in force with respect to the said matters in the
rest of the State of Nagaland in the manner hereinafter appearing;
It is hereby enacted in the nineteenth year of the Republic of India as follows : —
1. Short title, extent and commencement.
(1) This Act, may be called the Tuensang District (Assimilation of Laws on the State
Subjects) Act, 1968.
(2) It extends to the District of Tuensang in the State of Nagaland.
(3) It shall come into force on such date as the Governor may by notification in the
Official Gazette, appoint.
2. Definitions:
In this Act.
(a) “appointed day” means the date appointed under sub-section (3) of section 1 for the
coming into force of this Act : —
(b) “law” means so much of any Act, Ordinance, Regulation, rule, order or bye-law as
relates to any matter enumerated in list II in the Seventh Schedule to the Constitution.
3.Assimilation of laws.
All laws which immediately before the appointed day extend to, or are in force in, the district
of Tuensang shall, as from * the appointed day, cease to be in force in the said district except
as respects things done or omitted to be done before that day.
(2) All laws which immediately before the appointed day extend to, or are in force in the
districts of Kohima and Mokokchung shall, as from the appointed clay, extend to or, as the
case may be, come into force in, the district of Tuensang.
4. Transitional Provisions
Notwithstanding anything contained in Section 3, the Governor may by order direct that
during such period not exceeding two years as may be specified in the order, from the
appointed day, any law which was in force in the district of Tuensang before the appointed
day shall be deemed to have continued to be in force therein and may further likewise direct
that any law which would have extended to or come into force in the said district on the
appointed day shall not be deemed to have extended thereto or come into force therein.
5. Power to remove difficulties.
(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
Official Gazette make such provisions as it considers necessary for the removal of the
difficulty.
(2) Every order made under sub-section (1) shall be laid before the Legislative Assembly