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[Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act]

State of Nagaland - Subsection

Section 76(4)(b) in Nagaland Municipal Act, 2001

(b)In the case of any other Municipal authority or any officer of the Municipality, within fifteen days from the date of receipt of a report under section 74 or from the date, the Government comes to know of such proceedings or resolution or order in any other manner, whichever is earlier: