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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Nagaland - Subsection

Section 340(2)(a) in Nagaland Municipal Act, 2001

(a)Residential buildings, that is to say, any building in which sleeping accommodation is provided for normal residential purposes with or without cooking facility or dining facility or both and such building shall include one or two or multi-family dwelling, lodging or rooming, houses, hostels, dormitories, apartments, houses and flats and private garages;