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[Cites 0, Cited by 0] [Section 343(1)] [Section 343] [Entire Act]

State of Nagaland - Subsection

Section 343(1)(b) in Nagaland Municipal Act, 2001

(b)Execute any of the works specified in sub-clause (b) of clause (1) of section 340, in any municipal are shall, apply for sanction by giving notice in writing of his intention to the Chief Officer of the municipality in such form and containing such information, as may be prescribed.