Section 3 in The Armed Forces (Assam and Manipur) Special Powers Act, 1958
3. Power to declare areas to be disturbed areas.
- If the Governor of Assam or the Chief Commissioner of Manipur is of the opinion that the whole or any part of the State of Assam or the Union Territory of Manipur, as the case may be, is in such a disturbed or dangerous conditions that the use of armed forces in aid of the civil power is necessary, he may, by notification in the official Gazette, declare the whole or any part of the State or Union Territory to be disturbed area.
