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State of Nagaland - Section

Section 32 in Nagaland Municipal Act, 2001

32. Electoral Registration Officers.

(1)The Electoral roll for each ward shall be prepared and revised by an electoral officer who shall be such officer of the Government or Municipal Council or Town Council as the Election Commission may, in consultation with the Government, designate or nominate on this behalf.
(2)To assist the electoral registration officer in discharge of his function under sub section (1) The Election Commissioner may employ such person as it thinks fit.