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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Nagaland - Subsection

Section 30(2) in Nagaland Village Councils Act, 1978

(2)Every order made under this section shall be laid as soon as may be after it is made, before the Assembly while it is in session for a total period of seven days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which it is so laid or in the session immediately following, the Assembly agree in making any modification in the order shall thereafter have effect only in such modified form or be of no effect as the case may be so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under this order.
30. Power to do Certain Acts in the Event of an Epidemic.- On the outbreak of an epidemic or infectious disease, the Area Council shall initiate all preventive measures within its jurisdiction.