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[Cites 0, Cited by 0] [Section 407A] [Entire Act]

State of Nagaland - Subsection

Section 407A(2) in Nagaland Municipal Act, 2001

(2)The District Planning Committee shall compose of the members of the existing institution of the District Planning and Development Board of the District.Provided that wherever the municipalities are established under the provisions of this Act, the words chairman of Town Committee appearing in the constitution of the said District Planning and Development Board shall be read as to include the Chairperson of a Municipal Council or Town Council as the case may be.