Section 82(1)(i) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Nagaland - Subsection

Section 82(1)(i) in Nagaland Municipal Act, 2001

(i)All powers sand duties of the municipality, Chairperson and Deputy Chairperson, when elections to constitute a Municipal Council or a Town Council, as the case may be, cannot be completed and the committees thereof, shall, subject to such directions, as the Government may, from time to time, give in this behalf, be exercised and performed by a government officer to be known as Administrator, as the Government may appoint in this behalf; and

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State of Nagaland - Subsection

Section 82(1)(i) in Nagaland Municipal Act, 2001