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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Nagaland - Subsection

Section 340(2)(c) in Nagaland Municipal Act, 2001

(c)Institutional buildings, that is to say, any building or part thereof ordinarily providing sleeping accommodation for occupants and used for the purposes of medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants convalescents or aged persons and for penal or correction detention in which the liberty of the inmates is restricted and such buildings shall, include hospitals, clinic, dispensaries, Sanatoria, custodial institutions and penal institutions like jails, prisons, mental hospitals and reformatories;