Section 6(6)(b) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(6)(b) in Nagaland Municipal Act, 2001

(b)The Government may, by notification, issued such orders, as it may deem fit.

(i)As to the transfer of such local authority or disposal otherwise of the assets or institutions of Municipal Council or Town Council and

(ii)As to discharge of liabilities, if any, of such Municipal Council or Town Council relating to such assets or institutions.