Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Armed Forces (Assam And Manipur) Special Powers (Amendment) Act, 1972 CONTENTS 1. Short Title 2. Amendment Of Long Title 3. Amendment Of Section 1 4. Substitution Of New Section For Section 3 5 . Principal Act As Extended To The Former Union Territory Of Tripura To Cease To Operate Armed Forces (Assam And Manipur) Special Powers (Amendment) Act, 1972 An Act to amend the Armed Forces (Assam and Manipur) Special Powers Act, 1958. BE it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Armed Forces (Assam and Manipur) Special Powers (Amendment) Act, 1972. 2. Amendment Of Long Title :- I n the Armed Forces (Assam and Manipur) Special Powers Act, 1958 (28 of 1958) hereinafter referred to as the principal Act), in the long title, for the words "in the State of Assam and the Union territory of Manipur", the words "in the States of Assam, Manipur, Meghalaya, Nagaland and Tripura and the Union territories in the Arunachal Pradesh and Mizoram shall be substituted. 3. Amendment Of Section 1 :- In Section 1 of the principal Act, - (a) in sub-section (1), for the words, brackets and figures "the Armed Forces (Assam and Manipur) Special Powers Act, 1958", the words, brackets and figures "the Armed Forces (Special Powers) Act, 1959" shall be substituted; (b) sub-section (2), the following sub-section shall be substituted, namely:- "(2) It extends to the whole of the States of Assam, Manipur, Meghalaya, Nagaland and Tripura and the Union territories of Arunachal Pradesh and Mizoram.". 4. Substitution Of New Section For Section 3 :- For Section 3 of the principal Act, the following section shall be substituted, namely:- "3.Power to declare areas to be distributed areas.- If, in relation to any State or Union territory to which this Act extends, the Governor of that State or the Administrator of that Union territory or the Central Government, in either case, is of the opinion that the whole or any part of such State or Union territory, as the case may be, is in such a disturbed or dangerous condition that the use of armed forces in aid of the civil power is necessary, the Governor of that State or the Administrator of that Union territory or the Central Government, as the case may be, may, by notification in the Official Gazette, declare the whole or such part of such State or Union territory to be a disturbed area.". 5. Principal Act As Extended To The Former Union Territory Of Tripura To Cease To Operate :- A s from the commencement of this Act, the principal Act, as extended by notification of the Government of India in the Ministry of Home Affairs No.G.S.R.1960, dated the 25th November, 1960, to the then existing Union territory of Tripura, shall cease to operate in the State of Tripura.