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[Cites 0, Cited by 31] [Article 371A(1)] [Article 371A] [Constitution]

Constitution Subarticle

Article 371A(1)(b) in Constitution of India

(b)the Governor of Nagaland shall have special responsibility with respect to law and order in the State of Nagaland for so long as in his opinion internal disturbances occurring in the Naga Hills-Tuensang Area immediately before the formation of that State continue therein or in any part thereof and in the discharge of his functions in relation thereto the Governor shall, after consulting the Council of Ministers, exercise his individual judgment as to the action to be taken: