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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Nagaland - Subsection

Section 9(2) in Nagaland Village Councils Act, 1978

(2)No person who has been removed from his office under clause (a) or clause (d) or sub-section (1) shah be eligible for re- election except with the previous per¬mission of the State Government obtained by such person in the prescribed manner.