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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Nagaland - Subsection

Section 22(c) in Rules for the Administration of Justice and Police in Nagaland

(c)The proceedings of mauzadars, gaonburas, chiefs, headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities need not be in writing.