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[Cites 0, Cited by 0] [Section 442] [Entire Act]

State of Nagaland - Subsection

Section 442(2) in Nagaland Municipal Act, 2001

(2)Notwithstanding anything contained in Section 474, a court may take cognisance of an offence under sub-section (1) upon the complaint of the owner or occupier or other person in charge of the property in respect of which such offence is alleged to have been committed.