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[Cites 0, Cited by 0] [Section 57F] [Entire Act]

State of Nagaland - Subsection

Section 57F(1) in Nagaland Municipal Act, 2001

(1)Subject to other provisions of this Act, the quorum necessary for transaction of business shall, -
(a)In the case of an ordinary meeting, be one-third and
(b)In the case of a special meeting, be one-half of the total elected members actually serving at the time.
Provided that the quorum necessary of a meeting for removal of Chairperson shall be one-half of the total number of elected members.