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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Nagaland - Subsection

Section 9(3)(c) in Nagaland Village Councils Act, 1978

(c)when a "no-confidence motion" is 'moved and passed by the majority of the village council members present and voting, in a special session for the purpose that may be summoned by the Deputy Commissioner, and to be presided by an administrative officer not below the rank of EAC, duly authorized in this behalf by the Deputy Commissioner of the district concerned.]