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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Nagaland - Subsection

Section 15(2) in Nagaland Municipal Act, 2001

(2)Written notice of the intention to move a motion of no confidence in the Chairperson or Deputy Chairperson, signed by not less than open half of the total number of members serving at the relevant time excluding the ex-officio members and the nominated persons along with a copy of the motion, shall be delivered by any two members, signing the notice to the Deputy Commissioner.