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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Nagaland - Subsection

Section 323(2) in Nagaland Municipal Act, 2001

(2)Every person to whom any permission is granted under section 322, shall, at his own expense, cause the place where any soil or pavement has been open or broken up or where he was deposited building materials or set up any scaffold, erection or other thing to be properly fenced and guarded, and in all cases in which it is necessary so to do to prevent accidents, shall cause such place to be well lighted during the night.