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 416] [Entire Act] State of Nagaland - Subsection Section 416(3) in Nagaland Municipal Act, 2001 (3)Whenever any dead animal does not belong to any person, the Chief Officer shall act immediately for causing the carcass to be disposed of.Chapter - II Restraint of Infection
