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 49 in Nagaland Municipal Act, 2001 49. Finality of decisions. (1)An order of the Election Tribunal on an election petition shall be final and conclusive.(2)An election of a member not called in question in accordance with the foregoing provisions shall be deemed to be a good and valid election.
