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 344] [Entire Act] State of Nagaland - Subsection Section 344(1) in Nagaland Municipal Act, 2001 (1)Subject to the provisions of sub-section (2) and to such rules, as may be made in this behalf, a plan for any building in any municipal area, irrespective of the size of the plot or the number of storeys, may be prepared by an Architect.
