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[Cites 0, Cited by 0] [Section 356(1)] [Section 356] [Entire Act]

State of Nagaland - Subsection

Section 356(1)(a) in Nagaland Municipal Act, 2001

(a)That is any street or portion thereof specified in such notice, the elevation and construction the frontage of all buildings or any classes of buildings erected or re-erected after such notice shall, in respect of their architectural features be such as the Municipality may consider suitable to the locality; or