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State of Nagaland - Section
Section 48 in Nagaland Village Councils Act, 1978
48. [ [Deleted by Nagaland Act No. 7 of 1990, 24.7.1990.]
***]| 48.(1) When the place of a member nominated by the State Government becomes vacant by his resignation, removal or death the State Government shall appoint a person to fill the vacancy.(2) The term of office of a member, nominated under sub-section (1) shall be the remainder of the term of office of the member in whose place he has been nominated. |