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[Cites 0, Cited by 0] [Section 362(4)] [Section 362] [Entire Act]

State of Nagaland - Subsection

Section 362(4)(b) in Nagaland Municipal Act, 2001

(b)In any such case the Chief Officer may, cause the inmates of the building to be summarily removed from the same or such portion thereof, as he may consider necessary; and