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[Cites 0, Cited by 0] [Section 421] [Entire Act]

State of Nagaland - Subsection

Section 421(2) in Nagaland Municipal Act, 2001

(2)The Chief Officer may, if he thinks fit, cause such cleansing or disinfection to be done by employees of the Municipality and may require the occupier of such building or part thereof to vacate the same for such time, as he may specify in a written notice.