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[Cites 0, Cited by 0] [Section 377(2)] [Section 377] [Entire Act]

State of Nagaland - Subsection

Section 377(2)(a) in Nagaland Municipal Act, 2001

(a)The acquisition under the Nagaland Land (Requisition and Acquisition) Act, 1965, as modified by this Act, or any land or any interest in the land necessary for or affected by the execution of the scheme, or adjoining any street thoroughfare, open space to be improved or formed under this scheme;