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[Cites 0, Cited by 0] [Section 366] [Entire Act]

State of Nagaland - Subsection

Section 366(3) in Nagaland Municipal Act, 2001

(3)The Chief Officer shall consider all objections received within the period as aforesaid, after giving any person affected by the notice an opportunity of being heard during such consideration, and may thereupon make a declaration in accordance with the notice published under sub-section (1), with such modifications, if any, as the Municipality may, think fit so, however, that it application is not extended.