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[Cites 0, Cited by 0] [Section 305] [Entire Act]

State of Nagaland - Subsection

Section 305(4) in Nagaland Municipal Act, 2001

(4)The Chief Officer of a Municipality shall, maintain a register containing such particulars, as may be specified by the Municipality in this behalf with plans attached thereto showing all public streets in respect of which the regular line, of the street has been defined or redefined and containing any other particulars which the Chief Officer may deem necessary.