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 311] [Entire Act] State of Nagaland - Subsection Section 311(2) in Nagaland Municipal Act, 2001 (2)If in consequence of any order to set forward a building the owner of such building sustains may loss or damage, compensation shall be paid to him by the Municipality for such loss or damage.
