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 165] [Entire Act] State of Nagaland - Subsection Section 165(c) in Nagaland Municipal Act, 2001 (c)If the building, wall, hoarding, frame, post, kiosk, or structure over which advertisement is erected, exhibited, fixed or retained is demolished or destroyed.
