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State of Nagaland - Section

Section 372 in Nagaland Municipal Act, 2001

372. Scheme to be in conformity with Master Plan.

- Notwithstanding anything contained in section 371, when in respect of any area, a Master Plan has been prepared under the provisions of he Nagaland Town and Country Planning Act, 1968 (4 of 1966) no Town Improvement Scheme or Town Planning Scheme prepared under this Act for such area or any part thereof, shall be valid, unless such scheme is in conformity with the provisions of the Master Plan.