Legal Document View

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
[Cites 0, Cited by 0] [Section 344(3)] [Section 344] [Entire Act]

State of Nagaland - Subsection

Section 344(3)(a) in Nagaland Municipal Act, 2001

(a)A plan for any building having not more than three storeys, irrespective of the size of the plot in any municipal area, may also be prepared by an Engineer;