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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Nagaland - Subsection

Section 278(2) in Nagaland Municipal Act, 2001

(2)The Chief Officer may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1), may be removed along a street or may be deposited or otherwise disposed of.