Section 92(b) in Nagaland Municipal Act, 2001

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State of Nagaland - Subsection

Section 92(b) in Nagaland Municipal Act, 2001

(b)In the case of Municipal fund of a Town Council, -

(i)The Chairperson or when so authorised under clause (b) of section 91, the Deputy Chairperson or an elected member, as the case may be; and

(ii)The Executive Officer,