Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 332] [Entire Act]

State of Nagaland - Subsection

Section 332(3) in Nagaland Municipal Act, 2001

(3)If any person wilfully or through negligence or accident breaks or causes any damage to, any of the things, described in sub-section (1), he shall in addition to any penalty to which he may be subjected under this Act, pay the expenses of repairing the damager so done by him.