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[Cites 0, Cited by 0] [Section 377(2)] [Section 377] [Entire Act]

State of Nagaland - Subsection

Section 377(2)(d) in Nagaland Municipal Act, 2001

(d)The advance to the owners of land comprised within the scheme upon such terms and conditions as to the interest and Sinking Fund and otherwise, as may be specified in the scheme of the whole or part of the capital required for the erection of buildings in accordance with the scheme; and