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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Nagaland - Subsection

Section 481(2) in Nagaland Municipal Act, 2001

(2)After receipt and consideration of any such representation or, if in the meantime no such representation is received, after the expiry of the period aforesaid, the Government may, at any time by notification, cancel or modify such regulations either wholly or in part.