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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Nagaland - Subsection

Section 187(3) in Nagaland Municipal Act, 2001

(3)If there is reason to believe that any property seized under a warrant under sub section (2) of section 186, if left in the place where it is found, is likely to be removed by force, the officer executing the warrant may take it to the office of the Municipality or to any place appointed by the Chief Officer.