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State of Nagaland - Section
Section 33 in Nagaland Village Councils Act, 1978
33. [ [Deleted by Act No. 2 of 2010, dated 18.3.2010.]
***]| 33. Power and duties.- (1) The Area Council shall examine the development scheme formulated by various Councils within its jurisdiction and after coordinating and consolidating all such schemes into one for the Area submit it to the appropriate authority with its recommendation and priorities.(2) The Area Council shall settle dispute :(a) if it is voluntarily referred to it by two or more contesting Village Councils; or(b) if required to do so by the Deputy Commissioner; State Government; or(c) any other matter referred lo it by any other authority |