The State of Nagaland Act, 1962

[Act No. 27 of 1962]

[4th September, 1962.]

Contents
Sections	Particulars
Title	The State of Nagaland Act, 1962
Part I	Preliminary
1.	Short title
2.	Definitions
Part II	Formation of the State of Nagaland
3.	Formation of State of Nagaland
4.	Amendment of First Schedule to the Constitution
5.	Amendment of Sixth Schedule to the Constitution
Part III	Representation in the Legislatures
6.	Representation in Council of States
7.	Election to fill vacancy
8.	Term of office
9.	Representation in House of the People
10.	Provision as to sitting member
11.	Strength of Legislative Assembly
12.	Rules of procedure
Part IV	High Court
13.	Common High Court for Assam and Nagaland
14.	Provision as to Advocates
15.	Practice and procedure in common High Court
16.	Custody of Seal of common High Court
17.	Form of writs and other processes
18.	Powers of Judges
19.	Principal seat of common High Court
20.	Procedure as to appeals to Supreme Court
21.	Pending suits, appeals and proceedings
Part V	Financial Provisions
22.	Authorisation of expenditure pending its sanction by Legislature
22A.	Allowances and privileges of Governor of Nagaland
23.	Distribution of revenues
24.	Property, assets, rights, liabilities and obligations
25.	Arrears of taxes
Part VI	Legal and Miscellaneous Provisions
26.	Continuance of existing laws and their adaptation
27.	Power to construe laws
28.	Provisions as to continuance of courts and of officers, etc
29.	Amendment of Act 37 of 1956
30.	Effect of provisions of Act inconsistent with other laws
31.	Power to remove difficulties
32.	Power to make rules
33.	Repealed
The Schedule	[See Section 3(2)]