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State of Nagaland - Section
Section 14 in Nagaland Village Councils Act, 1978
14. [ [Deleted by Nagaland Act No. 6 of 1987, dated 07.04.1987.]
***] [Inserted by section 4 of Act 2 of 2010.]| 14. Administration of Justice.- (1) The Village Council constituted under the law in force from time to time shall administer justice within the Village limits in accordance with the customary law and usages as accepted by the canons of justice established in Nagaland and the law in this respect as enforced from time to time.(2) In case of disputes between villages falling in different areas or districts, two or more Village Councils may settle a dispute in a joint session or refer it to the appropriate authority. |