Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Nagaland - Subsection

Section 29(3) in Nagaland Municipal Act, 2001

(3)The person so elected shall hold office only so long as the person, in whose place is elected, would have held, had the vacancy not occurred.Provided that if the remainder of the term of the office of the member in whose place the vacancy occurred, is for a period of less than six months, it shall not be necessary to hold the election to filled such vacancy.