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.
Ministry of Home Affairs
[Notification dt. 30-06-2020]
