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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Nagaland - Subsection

Section 9(1)(f) in Nagaland Village Councils Act, 1978

(f)Who has been guilty of misconduct, in discharge of his duties or of any disgraceful conduct, and two third of the total members of the Village Council at a meeting recommend his removal.