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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Nagaland - Subsection

Section 189(1) in Nagaland Municipal Act, 2001

(1)After a defaulter has been proceeded against under the foregoing provisions of this Chapter unsuccessfully or with partial success, or if the Chief Officer of Municipality considers it expedient so to do, any sum due or balance of any sum due, may be recovered under a warrant issued by the Chief Officer in such form as may be specified by the Municipality by regulations for attachment and sale of immovable property of the person liable.