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State of Nagaland - Section

Section 24 in Nagaland Municipal Act, 2001

24. Election to constitute Municipal Council/Town Council.

(1)An election to constitute Municipal Council or Town Council shall be complete -
(a)Before the expiry of its duration specified under section 10 or
(b)Before the expiry of a period of six months from the date of its dissolution.
(2)The first election to a Municipal Council or Town Council, shall be held within a period of six months from the date of its constitution.