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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of Nagaland - Subsection

Section 355(3) in Nagaland Municipal Act, 2001

(3)The Chief Officer may refuse permission for the erection or re-erection of any building, which when completed, will be within such distance from a fly-over or over-bridge or transportation terminal or other construction, as may be prescribed in this behalf.