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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Nagaland - Subsection

Section 32(1) in Nagaland Municipal Act, 2001

(1)The Electoral roll for each ward shall be prepared and revised by an electoral officer who shall be such officer of the Government or Municipal Council or Town Council as the Election Commission may, in consultation with the Government, designate or nominate on this behalf.