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[Cites 0, Cited by 0] [Section 393(1)] [Section 393] [Entire Act]

State of Nagaland - Subsection

Section 393(1)(c) in Nagaland Municipal Act, 2001

(c)Close the stall or shop of the person found to be in default in payment of the stallages or rents or any other dues to the Municipality, till payment is made or recovered under the provisions of this Act; and