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[Cites 0, Cited by 0] [Section 305] [Entire Act]

State of Nagaland - Subsection

Section 305(5) in Nagaland Municipal Act, 2001

(5)All such registers shall be open to inspection by any person on payment of such fee, and any extract therefrom may be supplied on payment of such charge, as may be determined by the Municipality by regulations.