Section 34(2)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Nagaland - Subsection

Section 34(2)(a) in Nagaland Municipal Act, 2001

(a)Unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the manner prescribed by rules by reference to the qualifying date before each bye-election to fill a casual vacancy in a seat allotted to the ward; and

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State of Nagaland - Subsection

Section 34(2)(a) in Nagaland Municipal Act, 2001