Section 81(1)(b) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Nagaland - Subsection

Section 81(1)(b) in Nagaland Municipal Act, 2001

(b)All powers, functions and duties of the Municipality; and - the Chairperson or Deputy Chairperson of a Municipal Council or a Town Council, as the case maybe shall during the dissolution, subject to such directions, as the Government may from time to time, give in this behalf, be exercised, performed, and discharged by a Government officer to be known as Administrator, as the government may, by notification, appoint in this behalf, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Nagaland - Subsection

Section 81(1)(b) in Nagaland Municipal Act, 2001