Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Nagaland - Subsection

Section 23(2) in Nagaland Municipal Act, 2001

(2)Delimitation of wards shall be done in such manner that
(a)The localities included in a ward are contiguous and form a compact territorial block,
(b)The population of all the wards as far as practicable, is the same through out the municipal council area or town council area,
(c)The numbering of the wards is continuous and in accordance with the prescribed procedure.