Section 407B(2)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 407B(2)] [Section 407B] [Entire Act]

State of Nagaland - Subsection

Section 407B(2)(a) in Nagaland Municipal Act, 2001

(a)Have regard to -

(i)Matters of common interest between the Village Councils and the Municipalities including spatial planning, sharing of water and other physical and natural resource, the integrated development of infrastructure and environmental conservation,

(ii)The extent and type of available resources whether financial or otherwise,

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State of Nagaland - Subsection

Section 407B(2)(a) in Nagaland Municipal Act, 2001