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] [Entire Act] State of Nagaland - Section Section 159 in Nagaland Municipal Act, 2001 159. Determination of disputes. - If a dispute arises between a Municipality and another Municipality or Village Council relating to the agreement referred to in Section 158, it shall be referred to the Government, whose decision thereon shall be final.
