Section 318(1)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 318(1)] [Section 318] [Entire Act]

State of Nagaland - Subsection

Section 318(1)(a) in Nagaland Municipal Act, 2001

(a)The Municipality shall not in respect of such street grant permission to do any act, the doing of which without its written permission would contravene the provisions of section 314 or section 315 or allow any building to be set forward under the provisions of section 308, except with the sanction of the Government, which may be given in respect of a class of cases generally or in respect of a particular case; and

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State of Nagaland - Subsection

Section 318(1)(a) in Nagaland Municipal Act, 2001