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 334] [Entire Act] State of Nagaland - Subsection Section 334(2) in Nagaland Municipal Act, 2001 (2)Where any property is seized or attached under sub-section (1) by an officer, authorised by the Municipality, he shall immediately make a report of such seizure or attachment to the Chief Officer.
