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[Cites 0, Cited by 0] [Section 341] [Entire Act]

State of Nagaland - Subsection

Section 341(6) in Nagaland Municipal Act, 2001

(6)The Municipal building Committee may, while dealing with any case regarding any educational building, or institutional building, or assembly building, or industrial building, or hazardous building, co-opt one person, having specialised knowledge and experience in the matter.