[Cites 0, Cited by 0]
[Entire Act]
State of Nagaland - Section
Section 41 in Nagaland Village Councils Act, 1978
41. [ [Deleted by Act No. 2 of 2010, dated 18.3.2010.]
***]| 41. Incorporation.- Every Area Council shall be a body corporate by the name of the Area for which it is constituted and shall have perpetual succession and a common seal, and shall by the stud name use and be used through its Chairman with power to acquire, hold and dispose of property both movable and immovable and lo contract and Lo do all other things, necessary for the purpose of this Act. |