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

State of Nagaland - Subsection

Section 1(8) in Nagaland Municipal Act, 2001

(8)"Chief Officer of Municipality" or "Chief Officer" means - the Executive Officer of Municipal Council or Town Council and Includes such officer as may be especially authorised in this behalf to carryout the functions of the Chief Officer under the Act.