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 467] [Entire Act] State of Nagaland - Subsection Section 467(a) in Nagaland Municipal Act, 2001 (a)Take, or withdraw from, proceedings against any person, who is charged with.(i)Any offence which affects or likely to affect any interest of the Municipality or the due administration of this Act; or(ii)Committing any nuisance whatsoever
