The Armed forces (Special Powers) Act, 1958
Act No. 28 of 1958

[11th September, 1958.]

An Act to enable certain special powers to be conferred upon members of the armed forces in disturbed areas 1[in the States of 2[3[Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura]]].

BE it enacted by Parliament in the Ninth Year of the Republic of India as follows:-