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 351] [Entire Act] State of Nagaland - Subsection Section 351(4) in Nagaland Municipal Act, 2001 (4)Every order made by the court of the Principal Judge on appeal and, subject to such order, the order of demolition made by the Chief Officer under sub-section (1) of section 350 shall be final and conclusive.
