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[Cites 0, Cited by 0] [Section 366] [Entire Act]

State of Nagaland - Subsection

Section 366(5) in Nagaland Municipal Act, 2001

(5)No person shall, in any area specified in the declaration published under sub-section (4), use any premises for any purpose specified in the declaration and the Chief Officer shall have the power to stop the use of any such premises by such means, as he considers necessary.