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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Nagaland - Subsection

Section 76(3) in Nagaland Municipal Act, 2001

(3)Notwithstanding anything contained in sub-section (1) or sub-section (2) no such order of annulment shall be passed by the Government unless a period of ten days has been given to the Municipality or the Municipal authority or the officer of the Municipality to show cause and the causes shown are considered by the Government.