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 47(1)] [Section 47] [Entire Act] State of Nagaland - Subsection Section 47(1)(c) in Nagaland Municipal Act, 2001 (c)Declaring the election of all or any of the returned candidates to be void and the petitioner and any other candidates to have been duly elected.