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] [Entire Act] State of Nagaland - Section Section 381 in Nagaland Municipal Act, 2001 381. Alteration of scheme after sanction. - A scheme under this Chapter may be altered by the Municipality at any time, with the prior approval of the Government, between the period of its sanction by the Government and its execution.
