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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Nagaland - Subsection

Section 15(3) in Nagaland Municipal Act, 2001

(3)On receiving the notice referred to in Sub Section (2), the Deputy Commissioner shall convene a meeting of the municipal Council for consideration of the motion, which shall be held at the office of the Municipal Council on the date and time appointed by the Deputy Commissioner for the purpose, which shall not be later than fourteen days from the date on which the said notice was delivered to him.