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State of Nagaland - Section

Section 111 in Nagaland Municipal Act, 2001

111. Placing of audited accounts before the Municipality.

(1)The Chief Officer, of a Municipality shall place the audited financial statement, the balance sheet and the report of the Audit Authority and comments thereon, before the Municipality before the thirty-first day December every year for its consideration and its adoption at a special meeting.
(2)The Chief Officer shall remedy any defect that has been pointed out by the Audit Authority in its report.