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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Nagaland - Subsection

Section 73(1) in Nagaland Municipal Act, 2001

(1)The Municipal Council or Town Council, as the case may be, may, with the previous approval of the Government, create posts of different categories as may be necessary for exercising powers or performing functions of the Municipal Council or Town Council.