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[Cites 0, Cited by 0] [Section 361(7)] [Section 361] [Entire Act]

State of Nagaland - Subsection

Section 361(7)(i) in Nagaland Municipal Act, 2001

(i)Any other work including the demolition of any building or any part thereof, which, in the opinion of the Chief Officer, is necessary for executing any of the works specified above.