Central Government declares “State of Nagaland” to be a disturbed area for six months

S.O. 2261(E)— Whereas the Central Government is of the opinion that the area comprising the whole of State of Nagaland is in

S.O. 2261(E)— Whereas the Central Government is of the opinion that the area comprising the whole of State of Nagaland is in such a disturbed and dangerous condition that the use of armed forces in aid of the civil power is necessary.

2. Now, therefore, in exercise of the powers conferred by Section 3 of the Armed Forces (Special Powers) Act, 1958 (No. 28 of 1958) the Central Government hereby declares that whole of the said State to be a ‘disturbed area’ for a period of six months with effect from 30th June, 2019 for the purpose of that Act.


[Notification dt. 30-06-2019]

Ministry of Home Affairs

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