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 468] [Entire Act] State of Nagaland - Subsection Section 468(2) in Nagaland Municipal Act, 2001 (2)Every order,(a)Passed by any authority, which is subject to appeal or revision under this Act;(b)Passed on such appeal or revision; and(c)Passed by the Government on appeal or revision, shall be final and shall not be questioned in any Court.
