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 348] [Entire Act] State of Nagaland - Subsection Section 348(2) in Nagaland Municipal Act, 2001 (2)The decision of the Chairperson, as the case may be, shall be communicated to the person making the representation within a period of forty-five days from the date of receipt of the representation.
