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 399] [Entire Act] State of Nagaland - Subsection Section 399(3) in Nagaland Municipal Act, 2001 (3)The Chief Officer may, with the previous approval of the Municipality and for reasons to be recorded in writing, by order, suspend a licence in respect of a private market for such period, as he thinks fit or cancel such licence.
