(a)In this Act unless the context otherwise requires "appropriate authority" or "competent authority" means an authority having administrative jurisdiction with whatever designation called and notified by Government from time to time.(b)"Assembly" means the Nagaland Legislative Assembly.(c)"Gazette" or "the Gazette" means Nagaland Gazette.(d)"prescribed" means prescribed by rules and made under this Act,(e)"State Government" means the Government of Nagaland.(f)[ "tribal councils" means the various tribal councils/hohos/unions/organizations existing in Nagaland, and being constituted by the various tribes in accordance with their respective traditions, customary practices and usages.] [Inserted by section 3 of Act 2 of 2010.]
