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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Nagaland - Subsection

Section 162(3) in Nagaland Municipal Act, 2001

(3)The Chief Officer shall, after making such inspection, as may be necessary and within thirty days of the receipt of the application, grant, refuse or renew a license, as the case maybe, on payment of such fees, as may be determined by the Municipality by regulations.