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 83] [Entire Act] State of Nagaland - Subsection Section 83(4) in Nagaland Municipal Act, 2001 (4)The government shall fix the remuneration of Administrator appointed under sub-section (1), and may direct that such remuneration shall be paid out of the Municipal Fund.Chapter - IX Urban Station Committee
