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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 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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