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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Nagaland - Subsection

Section 162(6) in Nagaland Municipal Act, 2001

(6)The Chief Officer shall cause to be maintained a register wherein the particulars of licenses issued under this section shall be separately recorded in respect of advertisement sites,
(a)On telephone, telegraph, electric or other posts or poles erected on or along public or private streets or public places;
(b)In lands or buildings;
(c)On public transport;
(d)In cinema halls, video parlours, theatres or other places of public resort; and
(e)Through cable television. -