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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Nagaland - Subsection

Section 337(2) in Nagaland Municipal Act, 2001

(2)On such appeal, the Principal Judge may, after giving an opportunity to the appellant and the respondent to be heard, direct the order to be stayed pending disposal of the appeal, or may modify, alter or annul the order and make any further order that he may think proper in the matter.