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[Cites 0, Cited by 0] [Section 340(1)] [Section 340] [Entire Act]

State of Nagaland - Subsection

Section 340(1)(i) in Nagaland Municipal Act, 2001

(i)To covert a building which when originally constructed was legally exempt from the operation of any building regulations, or under any rules made under this Act, or contained in any law in force for the time being, into a building which, had it been originally erected in its converted form, would have been subject to such building regulations;