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 379] [Entire Act] State of Nagaland - Subsection Section 379(1) in Nagaland Municipal Act, 2001 (1)The Government may sanction either with or without modifications, or may refuse to sanction, or mayo return for reconsideration, any scheme submitted to it by the Municipality under sub-section (7) of Section 378.
