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State of Nagaland - Section

Section 57M in Nagaland Municipal Act, 2001

57M. Right to attend meetings.

- The Chief Officer of a Municipality and such other officer of the Municipality, as authorised by the Municipality in this behalf, may attend, speak or otherwise take part in the proceedings, of any meeting of the municipality or any of its committees but shall not be entitled to vote in any such meeting.Chapter - VI Powers and Functions of Municipal Council/town Council