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[Cites 0, Cited by 0] [Section 445(2)] [Section 445] [Entire Act]

State of Nagaland - Subsection

Section 445(2)(b) in Nagaland Municipal Act, 2001

(b)Contravene provisions of any notice given by the Chief Officer under clause (c) of sub-section of section 444 for the use of any such portion of any river or any place for any such purpose.