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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Nagaland - Subsection

Section 340(2)(d) in Nagaland Municipal Act, 2001

(d)Assembly buildings, that is to say, any buildings or part thereof where groups of people congregate or gather for amusement or recreation or for social, religious, patriotic, civil, travel, sports and similar other purposes and such buildings shall, include theatres, motion picture houses, drive-in-theatres, city halls, town halls, auditoria, exhibition halls, museums, skating rinks, gymnasia, restaurants, eating houses, hotels, boarding houses, places of worship, dance halls, club rooms gymkhanas, passenger stations and terminals of air, surface and other public transportation services, recreation piers, and stadia;