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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Nagaland - Subsection

Section 86(1) in Nagaland Municipal Act, 2001

(1)All moneys credited to the Municipal Fund, from time to time shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act and the rules and regulations made thereunder or for which payment is duly directed, sanctioned or required by or under any of the provisions of this Act.