Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Nagaland - Section

Section 22 in Nagaland Village Councils Act, 1978

22. Control of Village Council.

- Subject to the General superintendence of the State Government/the Deputy Commissioner/the Additional Deputy Com¬missioner or Sub-divisonal Officer (Civil) in-charge of the Sub-Division, Extra Assistant Commissioner or Circle Officer shall have control over all the Village Councils within his jurisdiction.