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 102] [Entire Act] State of Nagaland - Subsection Section 102(3) in Nagaland Municipal Act, 2001 (3)The budget estimate received by the Government, under sub-section (1) or sub-section (2), shall be returned to the Municipality before the thirty-first day of March of that year after sanction with or without modifications.
