Legal Document View

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
[Cites 0, Cited by 0] [Section 346(2)] [Section 346] [Entire Act]

State of Nagaland - Subsection

Section 346(2)(a) in Nagaland Municipal Act, 2001

(a)That the building or the work or the use of the site for the building or the work or any of the particulars comprised in the site plan, ground plan, elevation, section or specification, would contravene the provisions of this Act or the rules and the regulations made there under or of any other law in force for the time being or any scheme sanctioned under such law;