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State of Nagaland - Section

Section 392 in Nagaland Municipal Act, 2001

392. Stallage, rent etc. to be published.

- A copy of the table of stallage, rent and Fee, if any, chargeable in any municipal market or municipal slaughter-house, and of the regulations made under this Act for the purpose of controlling the use of such market or slaughter house, printed in such language or languages, as the Chief Officer of a Municipality may direct, shall be affixed in some conspicuous place in the market or the slaughter-house.