Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Nagaland - Section Section 465 in Nagaland Municipal Act, 2001 465. Restriction on quarrying, blasting etc. - No person shall quarry, blast, cut timber or carry on building operations in such manner, as to cause, or to be likely to cause, danger to persons passing by or dwelling or worming in the neighbourhood.
