Section 3(8) in Nagaland Interpretation and General Clauses Act, 1978
(8)"Central Government" in relation to anything done or to be done after the commencement of the Constitution, mean the President, and includes in relation of functions entrusted under Clause (1) of Art. 248 of the Constitution to the Government of Nagaland acting within the scope of the authority given to it under that clause ;
