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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Nagaland - Subsection

Section 198(1) in Nagaland Municipal Act, 2001

(1)In case of non-payment of any octroi or any toll on demand, the officer empowered to collect the same, may seize any goods on which the octroi is chargeable, together with the vehicle on which such goods have been imported or any vehicle or animal on which the toll is chargeable, or any part of its burden of sufficient value to satisfy the demand.