Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91] [Entire Act] State of Nagaland - Subsection Section 91(a) in Nagaland Municipal Act, 2001 (a)In the case of Municipal Council, -(i)The Chairperson or if so authorised by the Chairperson, the Deputy Chairperson or an elected member, as the case may be; and(ii)The Executive Officer; and
