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 304] [Entire Act] State of Nagaland - Subsection Section 304(3) in Nagaland Municipal Act, 2001 (3)Notwithstanding anything contained in sub-section 91), the Municipality may declare, buy public notice, that any pedestrian pathway or a portion thereof shall be used as bicycle and pedestrian track.
