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] [Section 122] [Entire Act] State of Nagaland - Subsection Section 122(4) in Nagaland Municipal Act, 2001 (4)The Finance Commission shall determine their procedure and shall have such powers in the performance as provided in this Act and as may be further directed by the Government.
