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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Nagaland - Subsection

Section 23(1) in Nagaland Municipal Act, 2001

(1)For the purpose of election of members under section 9 or section 21, as the case may be, the Government shall, having regard to population, extent of the area and geographical area, divide the municipal council, or town council into territorial constituencies to known as 'wards' and each ward shall elect only one member.