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 190] [Entire Act] State of Nagaland - Subsection Section 190(1) in Nagaland Municipal Act, 2001 (1)All sales of property under this Chapter, shall be regulated as far as practicable, by such procedure of the Civil Court, as may be applicable in regard to sale of movable or immovable property after attachment.
