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[Cites 0, Cited by 0] [Section 365] [Entire Act]

State of Nagaland - Subsection

Section 365(2) in Nagaland Municipal Act, 2001

(2)If, in any case, such permission is given, no change of occupancy or use group shall be allowed before any necessary alternations or provisions have been made to the satisfaction of the Chief Officer and in accordance with the provisions of this Act or the rules and the regulations made thereunder or of any other law in force for the time being.