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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(1) in Nagaland Municipal Act, 2001

(1)The Government after consultation with the Municipal Council or Town Council, as the case may be, by notification, declare its intention
(a)To include within the Municipal Council area or Town Council area, any area adjacent thereto; or
(b)To exclude from the Municipal area or Town Council area, any area comprised therein; or
(c)To withdraw any urban area from the operation of this Act.