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 333] [Entire Act] State of Nagaland - Subsection Section 333(2) in Nagaland Municipal Act, 2001 (2)No person shall, without authority in that behalf, remove earth, sand or other material form, or deposit any matter in, any land vested in the Municipality.
