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[Cites 0, Cited by 0] [Section 444(1)] [Section 444] [Entire Act]

State of Nagaland - Subsection

Section 444(1)(f) in Nagaland Municipal Act, 2001

(f)Regulate by public notice the use by public of any place not vested in the Municipality for such purpose or of any work assigned and set apart under this Act for any particular purpose.