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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Nagaland - Subsection

Section 25(1) in Nagaland Municipal Act, 2001

(1)Subject to the provisions of this Act and the Rules made thereunder, the Government may, by notification, direct that a general election to a Municipal Council or Town Council or to fill a casual vacancy of a member, shall be held by such date as may be specified in the notification and different dates may be specified for elections for different Municipal Councils or Town Councils.