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[Cites 0, Cited by 0] [Section 377(2)] [Section 377] [Entire Act]

State of Nagaland - Subsection

Section 377(2)(e) in Nagaland Municipal Act, 2001

(e)The suspensions, so far as may be necessary for the proper carrying out of the scheme, of any rules, bye-laws, regulations, notifications or orders made or issued under any Act of the State Legislature or any of the Acts that the State Legislature is competent to amend.