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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Nagaland - Subsection

Section 187(2) in Nagaland Municipal Act, 2001

(2)The person charged with the execution of a warrant, shall in the presence of two witnesses, forthwith make an inventory of the property, which he seizes under such warrant, and shall, at the same time give a written notice, in such form, as may be specified by the Municipality by regulations to the person in possession thereof at the time of seizure that the said property will be sold as therein mentioned.