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 154] [Entire Act] State of Nagaland - Subsection Section 154(3) in Nagaland Municipal Act, 2001 (3)The Chief Officer shall have the power to seal the premises or the place and seize any document found in the premises or the place or in the possession of such person.
