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State of Nagaland - Section

Section 371 in Nagaland Municipal Act, 2001

371. Preparation of schemes.

(1)Subject to the provisions of section 372, the Municipality may, prepare one or more Town Improvement Schemes, or Town Planning Schemes.
(2)A Town Improvement Scheme or a Town Planning Scheme, may be prepared for an area within the territorial jurisdiction of the Municipality for which no Town Development Scheme under Nagaland Town and Country Planning Act, 1968 (4 of 1966) has been prepared or implemented.