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State of Nagaland - Section
Section 49 in Nagaland Village Councils Act, 1978
49. [ [Deleted by Nagaland Act No. 7 of 1990, 24.7.1990.]
***]| 49. Powers and duties of the State Level Advisory board.- The State Level Advisory board shalt (i) review from time to time working of various Village and Area Councils, (ii) advise the Government about allotment of funds to various Village Councils as grant-in-aid, (iii) perform such other duties as the Board may be required by the State Government. |