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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Nagaland - Subsection

Section 93(2) in Nagaland Municipal Act, 2001

(2)When any sum of money has been borrowed under sub-section (1), no portion of any sum of money borrowed for the purposes referred to in clause (c) of sub-section (1), shall be applied to the payment of salary and allowances to any officers or the Municipal Council or the Town Council, as the case may be, other than those exclusively employed in connection with the carrying out of that purpose.