Section 15B in Rules for the Administration of Justice and Police in Nagaland
15B.
The terms "District Magistrate", "Additional District Magistrate" or "Magistrate of a District", and Sub-Divisional Magistrate" or "Magistrate of a Sub-division" referred to in any law for the time being in force in the [Nagaland] [Substituted for the words 'Naga Hills District' vide Nagaland Act 7 of 1974.] shall, unless there is anything repugnant in the subject or context, be construed as referring respectively to the Deputy Commissioner or Additional Deputy Commissioner and the Sub-divisional Officer.
