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 363] [Entire Act] State of Nagaland - Subsection Section 363(2) in Nagaland Municipal Act, 2001 (2)The Chief Officer or the Officer duly authorised, may inspect any existing building at any time by giving forty-eight hours notice in the prescribed manner in advance.
