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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Nagaland - Subsection

Section 111(1) in Nagaland Municipal Act, 2001

(1)The Chief Officer, of a Municipality shall place the audited financial statement, the balance sheet and the report of the Audit Authority and comments thereon, before the Municipality before the thirty-first day December every year for its consideration and its adoption at a special meeting.