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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Nagaland - Subsection

Section 127(3) in Nagaland Municipal Act, 2001

(3)The Chief Officer or any person subordinate to him and authorised by him in writing in this behalf may, after giving previous notice, in such manner, as may be prescribed, to the owner or the occupier of any land or building in the municipal area, enter upon, and make an inspection or survey and take measurement of such land or building and verify the statement made in any return in relation to such land or building submitted under this Chapter.