Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 341] [Entire Act] State of Nagaland - Subsection Section 341(5) in Nagaland Municipal Act, 2001 (5)The Chairman of the Municipal Building committee shall be elected by its elected members from amongst themselves and he shall be eligible for re-election for one more term.
