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[Cites 0, Cited by 0] [Section 317] [Entire Act]

State of Nagaland - Subsection

Section 317(2) in Nagaland Municipal Act, 2001

(2)No person shall, except with the permission of the Chief Officer and on payment of such fee, as the Chief Officer in each case thinks fit, place or deposit upon any street, or upon any open channel, drain or well in any street or upon any public place, any stall, chain, bench, box, ladder, bale or other thing whatsoever so as to form as obstruction thereto.