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State of Nagaland - Section

Section 57E in Nagaland Municipal Act, 2001

57E. Ordinary and Special meeting.

(1)Every meeting of the Municipality, other than an emergent meeting, shall be either on ordinary or a special meeting.
(2)Any business may be transacted at an ordinary meeting unless required by the Act or Rules to be transacted at a special meeting.
(3)When a special and an ordinary meeting are called on the same day, the special meeting shall be held as soon as the quorum is present.