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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Nagaland - Subsection

Section 378(5) in Nagaland Municipal Act, 2001

(5)A copy of the notice shall be published in at least two leading newspaper of which one shall be in the regional language and a copy of notice shall be affixed in conspicuous place at the office of the Deputy Commissioner and at such other places as the Government may direct.