Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Nagaland - Section Section 5 in Nagaland Village Councils Act, 1978 5. Qualification for members. - A person shall not be qualified to be chosen as a member of the Village Council unless he : -(a)is a citizen of India, and(b)has attained the age 25 years.
