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 417] [Entire Act] State of Nagaland - Subsection Section 417(3) in Nagaland Municipal Act, 2001 (3)No damages shall be payable by the Municipality in respect of any dogs or other animals destroyed or otherwise disposed of under this section.
