Section 273(1)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 273(1)] [Section 273] [Entire Act]

State of Nagaland - Subsection

Section 273(1)(a) in Nagaland Municipal Act, 2001

(a)Wilfully obstruct any person acting under the authority of the Municipality or the Chief Officer of the Municipality, in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out lines of such work, or deface or destroy any works made of or the same purpose; or

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State of Nagaland - Subsection

Section 273(1)(a) in Nagaland Municipal Act, 2001