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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Nagaland - Subsection

Section 83(2) in Nagaland Municipal Act, 2001

(2)All powers and duties of a Municipality, Chairperson or Deputy Chairperson, when election to constitute a Municipal Council or a Town Council as the case may be, cannot be held or completed and the committee thereof, shall subject to such directions as the Government may from time to time, given in this behalf, be exercised and performed by such Administrator.