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State of Nagaland - Section
Section 46 in Nagaland Village Councils Act, 1978
46. [ [Deleted by Nagaland Act No. 7 of 1990, 24.7.1990.]
***]| 46.(1) The term of office of non-financial members shall commence on such date as may be notified in this behalf by the State Government.(2) A person ceasing to be member by reason, of the expiry of his term of office as described in section 45, shall be eligible for re-nomination. |