Whole of the State of Nagaland declared as ‘disturbed area’ for a period of one year

The Central Government on the satisfaction that the area comprised within the limits of the whole of the State of Nagaland is

The Central Government on the satisfaction that the area comprised within the limits of the whole of the State of Nagaland is in such a disturbed or dangerous condition that the use of armed forces in aid of the Civil power is necessary, declared the whole of the said State to be a ‘disturbed area’ for a period of one year with effect from 30.06.2015 in exercise of the powers conferred by Section 3 of the Armed Forces (Special Powers) Act, 1958. 

-Ministry of Home Affairs

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