State of Nagaland declared to be a ‘disturbed area’ for 6 months by Central Government

S.O. 4700 (E).—Whereas the Central Government is of the opinion that the area comprising the whole of State of Nagaland is in

S.O. 4700 (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 civil power is necessary.

2. Now, therefore, in the 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 the whole of the said State to be a ‘disturbed area’ for a period of six months with effect from 30th December, 2019 for the purpose of that Act.


Ministry of Home Affairs

[Notification dt. 30-12-2019]

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