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 378] [Entire Act] State of Nagaland - Subsection Section 378(1) in Nagaland Municipal Act, 2001 (1)If the Municipality considers it necessary to prepare a Town Improvement Scheme or a Town Planning it shall pas a resolution to that effect and directs the Chief Officer of the Municipality to prepare a draft scheme.
