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[Cites 0, Cited by 0] [Section 362(4)] [Section 362] [Entire Act]

State of Nagaland - Subsection

Section 362(4)(a) in Nagaland Municipal Act, 2001

(a)The Chairperson of a Municipal Council or a Town Council and in the absence of the Chairperson, as the case may be, the Chief Officer may, forthwith or with such notice, as he thinks fit, demolish, repair or secure or cause to be demolished, repaired or secured, any such wall or building or thing affixed thereto, on the report of the Municipal Architect or where there is no Municipal Architect, on the report of the Municipal Engineer, or in his absence, the Municipal Town Planner, certifying that such demolition, repair or securing of the building, wall or thing, is necessary for the safety of the public or the inmates or the building;