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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Nagaland - Subsection

Section 40(1)(k) in Nagaland Municipal Act, 2001

(k)If he, having held any office under the Government, the Municipal Council or Town Council or any other authority; has been dismissed for corruption or disloyalty to the State unless a period of four years has elapsed since his dismissal or the disqualification has been removed by the Election Commission;