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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Nagaland - Subsection

Section 30(1) in Nagaland Municipal Act, 2001

(1)The superintendence, direction and control of the preparation of electoral rolls for and the conduct of all elections to the Municipal Council or Town Council shall be vested in the State Election Commission consisting of an Election Commissioner to be appointed by the Governor.