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State of Nagaland - Section

Section 26 in Nagaland Municipal Act, 2001

26. Resignation of elected members.

(1)If any elected member of a Municipal Council or Town Council intends to resign his office, he shall submit his resignation in writing to the Government.
(2)Some resignation may be withdrawn within fourteen days from the date of receipt of acknowledgement by the elected member, failing, which the resignation shall be accepted.
(3)If the resignation is not withdrawn and is accepted by the Government, it shall be notified in the Official Gazette.