Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Nagaland - Subsection

Section 188(1) in Nagaland Municipal Act, 2001

(1)When the property seized is subject to speedy and natural decay or when the expense of keeping it in custody is, when added to the amount to be recovered likely to exceed its value, the Chief Officer of the Municipality, shall give notice to the person in whose possession the property was at the time of seizure, that it will be sold at once, and he shall sell it accordingly by public auction, unless the amount mentioned in the warrant is forthwith paid.