Centre declares State of Nagaland to be a ‘disturbed area’ for 6 months

Ministry of Home Affairs issues notification stating that the Central Government is of the opinion that the area comprising the whole of

Ministry of Home Affairs issues notification stating that 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.

Thus, in exercise of powers conferred by Section 3 of the Armed Forces (Special Powers) Act, 1958, Centre declared that whole of the said State to be a ‘disturbed area’ for a period of six months with effect from 30th June, 2020 for the purpose of that Act.

NOTIFICATION


Ministry of Home Affairs

[Notification dt. 30-06-2020]

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