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[Cites 0, Cited by 0] [Section 395] [Entire Act]

State of Nagaland - Subsection

Section 395(3) in Nagaland Municipal Act, 2001

(3)If, within one month of such seizure, the owner of the animal, carcass or flesh fails to appear and prove his claim to the satisfaction of the Chief Officer or if the owner is convicted of an offence under this Act in respect of such animal, carcass or flesh, the proceeds of any sale under sub-section (2), shall vest in the Municipality.