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 426] [Entire Act] State of Nagaland - Subsection Section 426(3) in Nagaland Municipal Act, 2001 (3)The Chief Officer may direct the destruction of any clothing, bedding or other articles likely to retain infection, and may give such compensation, as he thinks fit for any articles so destroyed.
