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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Nagaland - Subsection

Section 74(3) in Nagaland Municipal Act, 2001

(3)Every Municipality shall, -
(a)Forward to the Government, the proceedings of the meetings of the Municipality and of a Committee thereof within such time and in such manner as maybe prescribed; and
(b)Submit to the Government such periodical reports relating to the affairs of the Municipality, as the Government may direct.