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 279] [Entire Act] State of Nagaland - Subsection Section 279(4) in Nagaland Municipal Act, 2001 (4)The municipality may construct, acquire, operate, maintain, develop or manage any garage or work, for proper maintenance of vehicle or vessels or means for removal of solid wastes under sub-section (1).
