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 336] [Entire Act] State of Nagaland - Subsection Section 336(1) in Nagaland Municipal Act, 2001 (1)Where any property is seized on attached under section 334, the Municipality may subject to the provisions of sub-section (2), order confiscation of such property.
