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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Nagaland - Subsection

Section 348(5) in Nagaland Municipal Act, 2001

(5)If the person as aforesaid or anyone lawfully claiming under him, does not commence the erection of the building or the execution of any work within a period of one year from the date on which the erection of the building or the execution of the work is sanctioned or is deemed to have been sanctioned, he shall give a fresh notice under sub-section (1) of section 343 for fresh sanction.