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 66 in Nagaland Municipal Act, 2001 66. Appointment of Executive Officer. - The Government shall appoint Executive Officer in accordance with the procedure as maybe prescribed in this behalf.
