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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Nagaland - Subsection

Section 80(2) in Nagaland Municipal Act, 2001

(2)If any question arises as to whether any of the grounds mentioned in clauses (a), (b), (c) or (d) of such-section (1), has been satisfied, the opinion of the Government as recorded in writing in the order of dissolution, shall be final and conclusive.