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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Nagaland - Subsection

Section 80(1)(b) in Nagaland Municipal Act, 2001

(b)Persistently makes default in the performance of such duties or complying with lawful directions and order issued by the Government or any authority under any law for the time being in force to issue such directions or orders; or