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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Nagaland - Subsection

Section 90(1) in Nagaland Municipal Act, 2001

(1)Notwithstanding anything contained in Section 85, the Municipality may, with the prior approval of the Government, constitute such special fund or funds, as may be necessary for the purposes of this Act.