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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Nagaland - Subsection

Section 229(1)(h) in Nagaland Municipal Act, 2001

(h)If the use of the premises for human habitation has been prohibited under this Act from the date from which the premises are to be vacated in pursuance of an order under this Act;