Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57K] [Entire Act] State of Nagaland - Subsection Section 57K(2) in Nagaland Municipal Act, 2001 (2)No adjournment other than that are referred to in sub section (1) shall be made without the consent of at least one-half of the members presents.
