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 448] [Entire Act] State of Nagaland - Subsection Section 448(1) in Nagaland Municipal Act, 2001 (1)The Chief Officer of a Municipality may, by public notice, prohibit the washing of clothes by washerman in the exercise of their callings, except t such places, as he may appoint for the purpose.
