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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Nagaland - Subsection

Section 337(1) in Nagaland Municipal Act, 2001

(1)Any person aggrieved by such confiscation order, made under section 336 may, within one month from the date of communication to him of such order, appeal against it to the Principal Judge of the District in which such property is seized or attached.