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 362(4)] [Section 362] [Entire Act] State of Nagaland - Subsection Section 362(4)(c) in Nagaland Municipal Act, 2001 (c)All expenses incurred by the Municipality in taking action under this sub-section, shall be paid by the owner of such wall, building or thing.