Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Nagaland - Section Section 18 in Nagaland Village Councils Act, 1978 18. A seat shall become vacant (1) when a member dies; or (2) when a member resigns his seal in writing under his own hand or (3) when a member is removed by the State Government on becoming disqualified.
