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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Nagaland - Subsection

Section 467(h) in Nagaland Municipal Act, 2001

(h)Institute or prosecute any suit or other legal proceedings or with the approval of the Municipality, withdraw from or compromise any suit or claim, other than a claim referred to in clause (d), instituted or made, as the case may be, in the name of the Municipality or the Chief Officer, and