Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

State of Nagaland - Subsection

Section 346(5) in Nagaland Municipal Act, 2001

(5)The sanction or the provisional sanction or the refusal of sanction to the erection of a building or the execution of a work, shall be communicated in such manner, as may be prescribed and, in the case of sanction or provisional sanction to the erection of a building the occupancy or use groups, shall be specifically stated in such sanction.