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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Nagaland - Subsection

Section 76(2)(a) in Nagaland Municipal Act, 2001

(a)In the case of a proceedings or resolution or order of the Municipality or a Committee, from the date of receipt thereof from the Municipality or a Committee thereof, as the case may be;