Section 177(1)(b) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Nagaland - Subsection

Section 177(1)(b) in Nagaland Municipal Act, 2001

(b)Any vehicle, carriage, cart or animal employed by -

(i)An officer or employee of the Central Government or of the State Government or of any local authority on duty; or

(ii)Any person having in his custody any property belonging to such Government or such local authority, for the transport of such property; or