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] [Section 82] [Entire Act] State of Nagaland - Subsection Section 82(2) in Nagaland Municipal Act, 2001 (2)The Government shall fix the remuneration of the Administrator appointed under clause (i) of sub section (1), and may direct that such remuneration shall be paid out of the Municipal Fund.
