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[Cites 0, Cited by 0] [Section 340(2)] [Section 340] [Entire Act]

State of Nagaland - Subsection

Section 340(2)(f) in Nagaland Municipal Act, 2001

(f)Mercantile buildings, that is to say, any buildings or part thereof used as shops, stores or markets for display or sale or merchandise, either wholesale or retail, or for office, storage or service facilities incidental to the sale of merchandise and located in the same building and such building shall include establishments wholly or partly engaged in wholesale trade, manufactures wholesale outlets (including related storage facilities), warehouses, and establishments engaged in truck transport (including truck transport booking agencies);