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 295] [Entire Act] State of Nagaland - Subsection Section 295(d) in Nagaland Municipal Act, 2001 (d)The fixing of time limit for execution for of work and imposing such conditions on this respect, as the Municipality may consider appropriate; and
