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 189] [Entire Act] State of Nagaland - Subsection Section 189(4) in Nagaland Municipal Act, 2001 (4)Any transfer of or charge on the property attached or any interest, herein, made without the permission of the Chief Officer, shall be void as against all claims of the Municipality enforceable under the attachment.
