S.O. 4223(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 December, 2016 for the purpose of that Act.
[F. No. 7/10/2003-NE-I]
Ministry of Home Affairs
