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[Cites 0, Cited by 0] [Section 356(1)] [Section 356] [Entire Act]

State of Nagaland - Subsection

Section 356(1)(b) in Nagaland Municipal Act, 2001

(b)That in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached building or both and that the land appurtenant to each such building, shall be of an area not less than that specified in such notice; or