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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 346] [Entire Act] State of Nagaland - Subsection Section 346(6) in Nagaland Municipal Act, 2001 (6)In case of refusal of sanction to the erection of a building or execution of a work under this section, the person, who has given notice, may apply for a fresh sanction after complying with the provisions of this Chapter.
