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] [Entire Act] State of Nagaland - Section Section 41 in Nagaland Municipal Act, 2001 41. Right to vote. (1)Every person whose name is, for the time being, entered in the electoral roll for a ward shall be entitled to vote at the election of a member from that ward.
