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[Cites 0, Cited by 0] [Section 396] [Entire Act]

State of Nagaland - Subsection

Section 396(2) in Nagaland Municipal Act, 2001

(2)Subject to the provisions of sub-section (1), no person shall use or permit to be used any premises for any of the purposes without or otherwise than in conformity with the terms of a licence granted by the Chief Officer of the Municipality in this behalf, which, in the opinion of the Chief Officer, is dangerous to life, health or property or is likely to create a nuisance.