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 413] [Entire Act] State of Nagaland - Subsection Section 413(2) in Nagaland Municipal Act, 2001 (2)Upon the receipt of such opinion, the Municipality after such further enquiry if any, as it may deem fit to cause to be made, may direct that such place be reopened for the disposal of the dead.
