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 16] [Entire Act] State of Nagaland - Subsection Section 16(1) in Nagaland Village Councils Act, 1978 (1)If he is unsound mind and stands so declared by the competent court or such authority as may be recognised by the State Government ; or
