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[Cites 0, Cited by 0] [Section 307] [Entire Act]

State of Nagaland - Subsection

Section 307(2) in Nagaland Municipal Act, 2001

(2)If the owner fails to show cause as required under sub-section (1), the Chief Officer may, with the approval of the Municipality, require, the owner by another notice to be served on him in such manner, as may be prescribed, to pull down the building or part thereof, which is within the regular line of the street within such period, as may be specified in the notice.