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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Nagaland - Subsection

Section 77(a) in Nagaland Municipal Act, 2001

(a)May reverse or modify any order of any officer of the Government, passed or purporting to, have been passed under this Act, if the Government considers such order to be, -
(i)Not in accordance with the provisions of this Act or the rules made thereunder; or
(ii)For any reason, to be recorded in writing, inexpedient; and