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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 356] [Entire Act] State of Nagaland - Subsection Section 356(2) in Nagaland Municipal Act, 2001 (2)The Municipality shall consider all suggestions or objections, received within a period of three months of the publication of such notice, may confirm the declaration or may, modify if so, however, that its effect is not extended.
