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 483] [Entire Act] State of Nagaland - Subsection Section 483(2) in Nagaland Municipal Act, 2001 (2)Every order made under sub-section (1) shall, as soon as may be, after it is made, be laid before the Legislative Assembly of the State.
