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 324] [Entire Act] State of Nagaland - Subsection Section 324(2) in Nagaland Municipal Act, 2001 (2)If such person fails to reinstate and make good the street as aforesaid, the Chief Officer may restore such street, and the expenses incurred by the Chief Officer in sol doing, shall be paid by such person.
