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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Nagaland - Subsection

Section 14(3) in Nagaland Municipal Act, 2001

(3)The resignation shall take effect on the expiry of a period of fifteen days from the date of the delivery of resignation to the Deputy Commissioner.Provided that the Chairperson or Deputy Chairperson, as the case may withdraw his resignation within the aforesaid period.