Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Nagaland - Section Section 37 in Nagaland Municipal Act, 2001 37. Appeal. - An appeal shall lie within such time and in such manner as may be prescribed by rules to the Election Commission from any from any order of the electoral registration officer under section 35 or section 36.
