Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Nagaland - Subsection

Section 72(3) in Nagaland Municipal Act, 2001

(3)The Government shall, on such transfer, allot to such Municipal Council or Town Council, such fund and personnel, as may be necessary to enable such Municipal Council or Town Council, as may be specific in this behalf.Chapter - VII Municipal Officers and other Municipal Employees