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 52] [Entire Act] State of Nagaland - Subsection Section 52(4) in Nagaland Municipal Act, 2001 (4)Any police officer may take such step and use such force, as may be reasonably necessary for preventing any contravention of the provisions of sub section (1), and may seize any apparatus used for such contravention.
