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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Nagaland - Subsection

Section 16(4) in Nagaland Village Councils Act, 1978

(4)if having held an office under any Council he has been found guilty of corruption, disloyalty or breach of such Council laws, unless a period of five years or such less period as the State Government may determine in any particular case has elapsed since his becoming so dis-qualified ; or