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] [Section 346(2)] [Section 346] [Entire Act] State of Nagaland - Subsection Section 346(2)(b) in Nagaland Municipal Act, 2001 (b)That the notice for sanction does not contain the particulars or is not prepared in the manner required under the rules and the regulations made in this behalf.