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 15(1)] [Section 15] [Entire Act] State of Nagaland - Subsection Section 15(1)(g) in Nagaland Village Councils Act, 1978 (g)no transfer of immovable property shall be affected without the consent of the Village Council. Written record of this shall be maintained by the Village Council.