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State of Nagaland - Section

Section 13 in Nagaland Municipal Act, 2001

13. Term of Chairperson/Deputy Chairperson.

- The term of the Officer of Chairperson or Deputy Chairperson shall be conterminous with the duration of Municipal Council unless he has ceased to be a member or he has vacated by resignation or removal.The term of the Officer of Chairperson or Deputy Chairperson shall be conterminous with the duration of Municipal Council unless he has ceased to be a member or he has vacated by resignation or removal.