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State of Nagaland - Section

Section 25 in Nagaland Village Councils Act, 1978

25. [ [Substituted by Act No. 2 of 2010, dated 18.3.2010.]

It shall be the duty of every tribal councilor apex tribal council to submit the names and addresses of its office bearers to the Deputy Commissioner of the district concerned and to the Home Department, Government of Nagaland, including any changes that may take place at any time thereafter. On receipt of this. information, it shall be acknowledged by the Home Department in writing, and in the absence of any order to the contrary, such written acknowledgement shall he deemed to be the conveyance of Government's recognition to the tribal councilor apex tribal council.]