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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(a) in Nagaland Village Councils Act, 1978

(a)Every Village Council, unless otherwise dissolved by the State Government, shall continue for five years from the date of appointment, provided that the said period may be extended by the State Government by a notification in the Gazette for a period not exceeding one year at a time.