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State of Nagaland - Section

Section 28 in Nagaland Village Councils Act, 1978

28. [] [Renumbered by '51' Act No. 2 of 2010, dated 18.3.2010.] Repeal.

- The Nagaland Village, Area and Regional Councils Act, 1970 (The Nagaland Act no 2 of 1971) shall stand repealed ;Provided that such repeal shall not affect :
(a)the previous operation of the said Act. or anything duly done or suffered thereunder ; or
(b)and right, privilege, obligation or liability acquired; ac-crued or incurred under the said Act ; or
(c)any penalty forfeiture or punishment suffered in respect of any offence committed against the said act ; or
(d)any investigation, legal proceeding or remedy in respect of any such right, privelege, obligation, liability, penalty, forfeiture or punishment as aforesaid ;
Provided further that anything done or any action taken including any appointment or delegation made, instruction ?r direction made, certificate ?r registration granted under the Act hereby repealed shall be deemed to have been done or taken under 410 corresponding provision of this Act and shall continue to be in force accordingly unless and until superseded by anything clone or any action taken under this act.
28. Tennure of Member.- Every Area Council unless otherwise dissolved by the State Governmen1 shall continue for five years from the dale of appointment.Provided that the said period may be extended by the State Government by a notification in the Gazette for a period not exceeding one year at a time :Provided further that a member elected to fill a casual vacancy shall hold office for the remainder of the term of office of the member whom he replaced.