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 378] [Entire Act] State of Nagaland - Subsection Section 378(7) in Nagaland Municipal Act, 2001 (7)The Municipality may, if it thinks it necessary so to do, modify the draft scheme in consequence of such objections or suggestions and shall submit the draft scheme as originally prepared or as so modified to the Government for sanction.
