Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Nagaland - Subsection

Section 378(6) in Nagaland Municipal Act, 2001

(6)The Chief Officer shall consider every objection or suggestion to the draft scheme, which may be received by the date specified in the notice under sub-section (4), and shall record his opinion thereon and place the draft scheme together with his opinion before the Municipality.