Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 362] [Entire Act] State of Nagaland - Subsection Section 362(3) in Nagaland Municipal Act, 2001 (3)The provisions of this Act and of any rules or regulations made thereunder relating to the buildings, shall apply to any work done in pursuance, or in consequence of a notice issued under sub-section (1).
