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 356] [Entire Act] State of Nagaland - Subsection Section 356(3) in Nagaland Municipal Act, 2001 (3)The Chief Officer shall publish, in such manner, as may be prescribed, any declaration so confirmed or modified in the Official Gazette and the declaration shall take effect from the date of such publication.
