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

State of Nagaland - Subsection

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

(e)That the building or the work would be an encroachment on land vested in the Government, or the Central or any other State government, or the municipality; and