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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Nagaland - Subsection

Section 43(1) in Nagaland Municipal Act, 2001

(1)No election of a member of Municipal Council or Town Council shall be called in question except by an election petition presented to the Election Tribunal, appointed by the Govt. in this behalf, within fifteen days of the date of the publication of the result of election under section 42.