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State of Nagaland - Section

Section 360 in Nagaland Municipal Act, 2001

360. Enforcement of notice requiring improvement.

- If a notice under section 359 requiring the owner of the building to execute works of improvement, is not complied with then after the expiration of the time specified in the notice, the Chief Officer may cause the works executed, which is required to be done by the notice, and recover the expenses incurred in connection therewith as an arrear of tax under this Act.