Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com State Of Nagaland (Amendment) Act, 1981 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 22A 2A. Allowances And Privileges Of Governor Of Nagaland 3. Amendment Of Section 32 4. Repeal And Saving State Of Nagaland (Amendment) Act, 1981 An Act further to amend the State of Nagaland Act, 1962. BE it enacted by Parliament in the Thirty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the State of Nagaland(Amendment) Act, 1981. (2) It shall be deemed to have come into force on the 26th day of July, 1981. 2. Insertion Of New Section 22A :- I n the State of Nagaland Act, 1962(27 of 1962) (hereinafter referred to as the principal Act), after section 22, the following section shall be inserted, namely:- 2A. Allowances And Privileges Of Governor Of Nagaland :- . The allowances and privileges of the Governor of Nagaland shall, until provision in that behalf is made by Parliament by law under clause (3) of article 158, be such as the President may, by order, determine.". 3. Amendment Of Section 32 :- In section 32 of the principal Act, in sub-section (2), for the words "in which it is so laid", the words "immediately following the session" shall be substituted. 4. Repeal And Saving :- (1) The State of Nagaland (Amendment) Ordinance, 1981,(11 of 1981). is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.