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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Nagaland - Subsection

Section 126(3) in Nagaland Municipal Act, 2001

(3)If the ownership of any land or building or a portion thereof is sub-divided into separate shares or if more than one land or building or portions thereof by amalgamation, come under one ownership, the Chief Officer, may, on an application from the owners or co-owners, separate or amalgamate, as the case may be, such lands or buildings or portions thereof so as to ensure conformity with the provisions of this section.