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 352] [Entire Act] State of Nagaland - Subsection Section 352(3) in Nagaland Municipal Act, 2001 (3)If such person or such owner shows that the cause as aforesaid the Chief Officer shall, by an order, either cancel the notice issued under sub-section (1) or confirm the same subject to such modifications as he think fit.
