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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Nagaland - Subsection

Section 35(c) in Nagaland Municipal Act, 2001

(c)Should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident within such ward or is otherwise not entitled to be registered in that the electoral registration officer shall, subject to such general or special directions, if any, as may be given by the Election Commission in this behalf, amend, transpose or delete the entry: