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[Cites 0, Cited by 0] [Section 365] [Entire Act]

State of Nagaland - Subsection

Section 365(4) in Nagaland Municipal Act, 2001

(4)Notwithstanding any other action that may be taken against any person, whether owner or occupier or both, contravening any provision of this section, the Chief Officer may, levy on such person in accordance with such scale, as may be determined by regulations, a fine not exceeding in each case rupees one hundred per square metre per month for the are under unauthorised used throughout the period, during which such contravention continues.