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State of Nagaland - Section

Section 57A in Nagaland Municipal Act, 2001

57A. Oath or affirmation.

(1)Member of a Municipality, other than an ex-officio member, shall, before assuming his duties as Member, make and subscribe an oath or affirmation of his allegiance to the Constitution of India in the form, as may be prescribed in this behalf.
(2)Such oath or affirmation shall be made and subscribed before the Deputy Commissioner or an officer not below the rank of Extra Assistant Commissioner to be nominated by the Deputy Commissioner.