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State of Nagaland - Section
Section 36 in Nagaland Village Councils Act, 1978
36. [ [Deleted by Act No. 2 of 2010, dated 18.3.2010.]
***]| 36. Decision no Question of Disqualification of Member.- If any question arises as to whether a member of an Area Council has been subject to disqualification, the question shall be referred to the decision of the State Government whose decision thereon shall be final. |