Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Nagaland - Subsection

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

(a)In this Act unless the context otherwise requires "appropriate authority" or "competent authority" means an authority having administrative jurisdiction with whatever designation called and notified by Government from time to time.