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[Cites 0, Cited by 0] [Section 314] [Entire Act]

State of Nagaland - Subsection

Section 314(2) in Nagaland Municipal Act, 2001

(2)The Chief Officer of the Municipality may, by a written notice, require the owner or the occupier of any premises to remove, or to take such other action, as he may direct in relation to any structure or fixture, which has been erected, set-up, added to or placed against or in front of such premises in contravention of this section.