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 391] [Entire Act] State of Nagaland - Subsection Section 391(c) in Nagaland Municipal Act, 2001 (c)Put up to public auction, or dispose of by private sale, the privilege of occupying or using any stall, shop, stand shed or pen in a municipal market or municipal slaughter-house for such period and on such conditions, as he may think fit.
