Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Nagaland - Subsection

Section 429(1) in Nagaland Municipal Act, 2001

(1)Where in any municipal area any building or part of a building is intended to be let and in which any person has, within six weeks immediately preceding, been suffering from a dangerous disease, the person letting the building or part thereof shall, before doing so, disinfect the same together with all articles therein liable to retain infection in such a manner, as the Chief Officer of the Municipality may be general or special notice direct.