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State of Nagaland - Section

Section 397 in Nagaland Municipal Act, 2001

397. Registers to be maintained.

- The Chief Officer shall maintain two separate registers in such form and in such manner, as may be prescribed, containing the following information, namely: -
(a)One register shall contain 'premises wise' information of the non-residential uses; and
(b)One register shall contain such information, on the basis of different 'non-residential user groups,' for factories, warehouses, medical institutions, educational institutions and others, as may be prescribed.