Section 6(5)(b) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(5)(b) in Nagaland Municipal Act, 2001

(b)The Government may, by notification, issue such orders as it may deem fit

(i)As the transfer to the Municipal Council or Town Council or disposal otherwise of the assets or institutions of such local authority in the area constituted or included, - and

(ii)As to the discharge of the liabilities, if any, of such local authority relating to such assets or institutions.

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State of Nagaland - Subsection

Section 6(5)(b) in Nagaland Municipal Act, 2001