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[Cites 0, Cited by 0] [Section 346(2)] [Section 346] [Entire Act]

State of Nagaland - Subsection

Section 346(2)(d) in Nagaland Municipal Act, 2001

(d)That in cases requiring a layout plan under any other law for the time being in force, such layout plan has not been sanctioned in accordance with the provisions of this Act;