Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Nagaland - Section Section 42 in Nagaland Municipal Act, 2001 42. Publication of result of election. - The names of all persons elected as councillors shall, as far as maybe, after each election, be published by the Election Commission simultaneously in the Official Gazette.
