Legal Document View

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
[Cites 0, Cited by 0] [Section 484(2)] [Section 484] [Entire Act]

State of Nagaland - Subsection

Section 484(2)(b) in Nagaland Municipal Act, 2001

(b)All debts, obligation and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for a Town Committee established immediately before the establishment of a municipality shall be deemed to have been incurred, entered into or engaged to be done by, with or for such municipality.