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 203(3)] [Section 203] [Entire Act]

State of Nagaland - Subsection

Section 203(3)(g) in Nagaland Municipal Act, 2001

(g)To any institutional building, assembly building, business building, mercantile building, industrial building, storage building or hazardous building, referred to in clause (2) of section 340 or any part of such building, other than that used as residential building or educational building within the meaning of sub-clause (a) and sub-clause (b) of Clause (2) of Section 340: