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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Nagaland - Subsection

Section 12(3) in Nagaland Municipal Act, 2001

(3)The election under sub-section 1 and 2 shall be conducted at a meeting of Municipal Council to be convened immediately after the meeting held for making and subscribing oath or affirmation by the members but not later than 6 months from the date on which the election of members is notified by the State Election Commission.