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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Nagaland - Subsection

Section 31(3) in Nagaland Village Councils Act, 1978

(3)Every order made under this section shall be laid as soon as may be after it is made, before the assembly while it is in session for a total period of seven days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which it is so laid or the session immediately following the assembly agree in making any modification in the order shall thereafter have effect only in such modified form or be of no effect as the case may be, without prejudice to the validity of anything previously done under this order.
31. Session.- An Area Council shall meet at least twice and not more than four times in a year.