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 369] [Entire Act] State of Nagaland - Subsection Section 369(3) in Nagaland Municipal Act, 2001 (3)Subject to any land use control under this Act or any other law for time being in force, the decision of the Chief Officer in refusing permission under this section, shall be final.
