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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Nagaland - Subsection

Section 101(2) in Nagaland Municipal Act, 2001

(2)The Chief Officer of the municipality shall place before Municipal Council or Town Council, as the case may be, not later than fifteenth day of January in each year, the budget estimate prepared under sub-section (1) along with a copy of the Establishment Schedule of the Municipality;