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State of Nagaland - Section

Section 386 in Nagaland Municipal Act, 2001

386. Power to dispose of land.

- Subject to such rules, as may be made under this Act, a Municipality may retain, lease, sell, exchange or otherwise dispose of, any land vested, in, or acquired by it under this Chapter which is no longer required for a scheme framed under this Chapter.Chapter - IV Markets and Slaughter Houses