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 248] [Entire Act] State of Nagaland - Subsection Section 248(2) in Nagaland Municipal Act, 2001 (2)In this section, expression petroleum Class 'A', petroleum Class 'B' or petroleum Class 'C', has the same meaning as it has in the Petroleum Act, 1934 (Act 30 of 1934).