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] [Entire Act] State of Nagaland - Section Section 8 in Nagaland Village Councils Act, 1978 8. Secretary. - The Village Council may select and appoint a Secretary who may or may not be a member of the Council. If the Secretary is not a member of the Council, be shall have no voting rights.
