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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Nagaland - Subsection

Section 141(3) in Nagaland Municipal Act, 2001

(3)Any person aggrieved by the order of the prescribed authority may, within a period forty-five days from the date of communication to him of the order, file an appeal to the authority referred to in section 142 which shall decide the appeal, after giving the appellant an opportunity of being heard in the prescribed manner.