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[Cites 0, Cited by 0] [Section 341(8)] [Section 341] [Entire Act]

State of Nagaland - Subsection

Section 341(8)(b) in Nagaland Municipal Act, 2001

(b)Any functions for the purpose of civil aviation, the Municipal Building Committee shall, if so considered necessary, refer such case to the concerned Department of the Government or authority for their opinion before finalising the recommendations.