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[Cites 0, Cited by 0] [Section 380] [Entire Act]

State of Nagaland - Subsection

Section 380(2) in Nagaland Municipal Act, 2001

(2)A notification under sub-section (1) in respect of the scheme, shall be conclusive evidence that the scheme has been duly framed and sanctioned:Provided that no such notification in respect of sanction of any scheme shall be issued after the expiry of a period of three years from the date of the first publication of notice relating to that scheme under sub-section (4) of section 377.