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State of Nagaland - Section

Section 107 in Nagaland Municipal Act, 2001

107. Balance Sheet.

(1)The Chief Officer of a Municipality shall, within three months of the close of a year, cause to be prepared a balance sheet of the assets and liabilities of the Municipality for the preceding year;
(2)The form of the balance sheet and the manner in which the balance sheet shall be prepared, shall be such, as may be prescribed.