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 190] [Entire Act] State of Nagaland - Subsection Section 190(3) in Nagaland Municipal Act, 2001 (3)Any surplus not claimed within one year referred to in sub-section (5) of section 189, shall be the property of the Municipality.
