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 91] [Entire Act] State of Nagaland - Subsection Section 91(b) in Nagaland Municipal Act, 2001 (b)In the case of Town Council -(i)Chairperson, or if so authorised by the Chairperson, the Deputy Chairperson or an elected member, as the case may be, and(iii)The Executive Officer.
