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 407A] [Entire Act] State of Nagaland - Subsection Section 407A(1) in Nagaland Municipal Act, 2001 (1)There shall be constituted at the District level a District Planning Committee to consolidate the plans prepared by the village councils and the municipalities in the district and to prepare a draft plan for the district as a whole.
