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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Nagaland - Subsection

Section 36(3) in Nagaland Municipal Act, 2001

(3)No amendment, transposition or delegation of any entry shall be made under section 35 and no direction for the inclusion of a name in the electoral roll of a ward shall be given under this section after the last date for making nominations for an election in that ward and before the completion of that election).