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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Nagaland - Subsection

Section 390(1) in Nagaland Municipal Act, 2001

(1)No animal or article shall be sold or exposed for sale by a hawker or squatter within a distance of fifty metres from the outward confines of any municipal market or licensed private market without the permission of the Chief Officer of the Municipality.