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State of Nagaland - Section
Section 45 in Nagaland Village Councils Act, 1978
45. [ [Deleted by Nagaland Act No. 7 of 1990, 24.7.1990.]
***]| 45.The term of office of any non-official member shall be three years.Provided that in case of members representing the Legislature or Local Authorities their terms of office-shall terminate as soon as they cease to be members of such Legislature or Local Authority, as the case may be. |