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 367] [Entire Act] State of Nagaland - Subsection Section 367(2) in Nagaland Municipal Act, 2001 (2)The Chief Officer may, specify any conditions for providing, within the premises, space for the vendors catering to the public needs in connection with such purposes.
