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 0] [Section 359] [Entire Act]

State of Nagaland - Subsection

Section 359(3) in Nagaland Municipal Act, 2001

(3)In determining whether a building can be rendered fit for human habitation at a reasonable expense, regard shall be had to the estimated cost of the work, necessary to render it so fit and the estimated value, which the building will have, when the works are completed.