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] [Section 365] [Entire Act] State of Nagaland - Subsection Section 365(6) in Nagaland Municipal Act, 2001 (6)Any person aggrieved by an order of the Chief Officer under sub-section (5), may within thirty days from the date of the order, prefer an appeal against the order to the Court of the Principal Judge of the District having jurisdiction.
