The Nagaland Municipal (Amendment) Act, 2024

The Nagaland Gazette November 30, 2024
PART-V
NOTIFICATION
Dated Kohima, the 12tl= November, 2024.
NO.LAW/ACT/23-44/2024 : : The Nagaland Municipal (Amendment) Act, 2024
Act No. 1 1 of 2024 duty assented by the Hon’b le Govelnor on 19th Oct. 2024 is
hereby published for general information.
Sd/-
THEJANGU-U KIRE
Secretary to the Govt. of Nagaland.
rUE NAGAIIAND MUNICIPAL (AMENDMENT) ACT, 2024
(Act No. 1 1 of 2024)
An Act tt)amend the Naga land Municipal Act, 2023
Be it enacted by the Nagaland Legislative Assembly in the Seventy fifth
Year of the Republic of India as follows:
Short title, extent, and cornmencement:
I.(a) This Act may be called the Nagaland Municipal (Amendment) Act,
2024.
(b) it shall extend to the whole of Nagaland.
(c) it shall conle into force at once.
Amendment to Section 10 (3) and Section 22(4):
2 In Section 10(3) and Section 22(4) of the Nagaland Municipal
Act, 2023, the words “ one- fIfth shall be substituted by the word
one- third”.

76 The Nagaland Gazette, Part-V November 30, 2024
THE NAGALAND MUNICIPAL (AMENDMENT)
BILL, 2024
( As passed by the Nagalarrd Legislative Assemb!)' on the 29tl1 August, 2024)
This Bill was passed by the Naga land Legislative Assembly on 29.08.2024.
Sd/-
SHARINGAIN LONGKUMER
SPEAKER
Nagaland Legislative Assembly
Kohima,
The 29-08-2024
I assent to this Bill
Sd/-
LA GANESAN
GOVERNOR
Kohima.
The 1 9- i 0-2024

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