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[Cites 0, Cited by 0] [Section 352(1)] [Section 352] [Entire Act]

State of Nagaland - Subsection

Section 352(1)(a) in Nagaland Municipal Act, 2001

(a)To make such alternation, as may be specified by the Chief Officer in the written notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or such provisions of this Act or rules or the regulations made thereunder, or