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] [Section 162] [Entire Act] State of Nagaland - Subsection Section 162(4) in Nagaland Municipal Act, 2001 (4)The Chief Officer may, if in his opinion, the proposed site or any advertisement is unsuitable from the consideration of public safety, traffic hazards or aesthetic design, refuse a license or refuse to new any existing license.
