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State of Nagaland - Section

Section 57K in Nagaland Municipal Act, 2001

57K. Adjournment.

(1)In the case of grave disorder arising in a meeting of the Municipality, the Presiding Officer may adjourn the meeting or suspend any sitting for a time to be mentioned by him and the reasons for such adjournment or suspension shall be recorded in the Proceedings Book.
(2)No adjournment other than that are referred to in sub section (1) shall be made without the consent of at least one-half of the members presents.