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[Cites 0, Cited by 0] [Section 345] [Entire Act]

State of Nagaland - Subsection

Section 345(3) in Nagaland Municipal Act, 2001

(3)No notice shall be valid until the information required in sub-section (1) or sub-section (2) and any other information and plants, which may be required by rules made in this behalf, have been furnished to the satisfaction of the Chief Officer of the Municipality along with the notice.