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ARMED FORCES (ASSAM & MANIPUR) SPECIAL POWERS (AMENDMENT) ACT, 1972
ARMED FORCES (ASSAM & 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. This Act may be called the Armed Forces (Assam and Manipur) Special Powers (Amendment) Act 1972.
2. In the Armed Forces (Assam and Manipur) Special Powers Act, 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 Union Territories of Arunachal Pradesh and Mizoram" shall be substituted.
3. 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 1958" shall be substituted:
(b) for 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. For section 3 of the principal Act, the following section shall be substituted, namely:
[5] If in relation to any State or Union Territory to which this Act extends, the Governor of the State or the Administrator of the Union Territory, as the case may be, is in such a disturbed or dangerous condition that the use of Armed Forces in aid of civil power is necessary, the Governor of the State of the Administrator of that Union Territory or the Central Government, as the case may be, may, by notification in the Official Gazetter, declare the whole or such State of Union Territory to be a disturbed area.
5. As 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 GSR 1970, dated 25th November 1970 to the then existing Union Territory of Tripura, shall cease to operate in the State of Tripura.
