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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Nagaland - Subsection

Section 481(1) in Nagaland Municipal Act, 2001

(1)If the Government is at any time, of opinion that any regulation made by the Municipality under this Act, should be cancelled or modified either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Municipality, and shall specify a reasonable period within which the Municipality may make such representation with regard their to, as it may think fit.