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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Nagaland - Subsection

Section 72(2) in Nagaland Municipal Act, 2001

(2)Without prejudice to the generality of the provisions of sub-section (1) the Government may transfer any Municipal functions and duties, as are performed or discharged by the departments of the Government in relation to any of the matter specified in the Twelfth Schedule in the Constitution.