Section 31 in Nagaland Interpretation and General Clauses Act, 1978
31. Substitution of functionaries.
- In any enactment, it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons, for the time being executing the functions of an office, to mention the official title of the officer who is at the time of passing the enactment, executing the functions, or that of the officer by whom the functions are commonly executed.
