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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Nagaland - Subsection

Section 351(1) in Nagaland Municipal Act, 2001

(1)Any person aggrieved by an order of the Chief Officer of the Municipality made under sub-section (1) of section 350, may prefer an appeal against the order of demolition to the Court of the Principal Judge of the District having jurisdiction within the period specified in the order of demolition of the erection of work to which it relates.