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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Nagaland - Subsection

Section 71(b) in Nagaland Municipal Act, 2001

(b)If the exercise of such power or performance of such function in a year involves or likely to involve an expenditure for any period or at any time after the close of the said year, such expenditure shall not be incurred, unless provided for in the budget of the relevant year duly sanctioned by the Government.