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 257] [Entire Act] State of Nagaland - Subsection Section 257(a) in Nagaland Municipal Act, 2001 (a)Require any courtyard, alley or passage between two or more buildings to be paved by the owner or owners of such buildings with such materials and in such manner, as may be approved by the Municipality; or
