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[Cites 0, Cited by 0] [Section 409] [Entire Act]

State of Nagaland - Subsection

Section 409(1) in Nagaland Municipal Act, 2001

(1)If any existing place for the disposal of the dead within the municipal area at any time appears to be insufficient, the Municipality shall, subject to the provisions of the Nagaland Town and Council Planning Act, 1996 provide other proper and convenient place for the said purpose either within or outside the municipal area of the Municipality.