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 40(1)] [Section 40] [Entire Act] State of Nagaland - Subsection Section 40(1)(i) in Nagaland Municipal Act, 2001 (i)If he is interested in any subsisting contract made with, or any work being done for, the Municipal Council or Town Council except as a shareholder (other than a director) in an incorporated company or as a member of a co-operative society;