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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Nagaland - Subsection

Section 322(2) in Nagaland Municipal Act, 2001

(2)Any permission granted under clause (b) or clause (c) of sub-section (1), shall be terminable at the discretion of the Chief Officer on his giving not less than twenty-four hours written notice of such termination to the person to whom such permission was granted.