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] [Entire Act] State of Nagaland - Section Section 283 in Nagaland Municipal Act, 2001 283. Solid waste management. - Subject to the other provisions of this Chapter the Chief Officer of a Municipality shall perform all the functions and manage all the places or works related to collection, removal and disposal of solid wastes accumulating in the municipal area.
