Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Nagaland - Subsection

Section 28(d) in Nagaland Municipal Act, 2001

(d)He has failed to pay arrears of any kind due to the Municipal Council or Town Council otherwise than as an agent, receiver, trustee or an executor to the Municipal Council or Town Council within three months after a notice in this behalf has been served upon him, or