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[Cites 0, Cited by 0] [Section 378(4)] [Section 378] [Entire Act]

State of Nagaland - Subsection

Section 378(4)(c) in Nagaland Municipal Act, 2001

(c)A place at which details of the scheme including a statement of the land proposed to be acquired and map of the area comprised in the scheme, may be inspected at reasonable hours, and inviting objections, or suggestions, if any, to the draft scheme, which may be submitted within such period, not being less than thirty days from the date of publication of the noticed, as may be specified in the notice.