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 0] [Section 18] [Entire Act] State of Nagaland - Subsection Section 18(1) in Nagaland Municipal Act, 2001 (1)Where a Chairperson or Deputy Chairperson(a)Resigns his office, or(b)Ceases to be member, or(c)Is removed from office by a motion of no confidence, or(d)Is removed from office by the Government,
