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 154] [Entire Act] State of Nagaland - Subsection Section 154(2) in Nagaland Municipal Act, 2001 (2)The Chief Officer may, by written notice, require the attendance of any person whom he has reason to believe to be liable to payment of octroi.
