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 160] [Entire Act] State of Nagaland - Subsection Section 160(5) in Nagaland Municipal Act, 2001 (5)The Municipality, which is entitled to receive the amount due on account of transit fee shall realize the amount, in such manner, as may be prescribed, from the Municipality referred to in clause (d) of sub-section (3).
