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 293] [Entire Act] State of Nagaland - Subsection Section 293(1) in Nagaland Municipal Act, 2001 (1)The Municipality shall cause all public streets, parking area, squares, sub-ways, overbridges, parks and gardens vested in it to be developed, maintained, controlled, and regulated in accordance with this Act and regulations made in this behalf.
