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State of Nagaland - Section

Section 458 in Nagaland Municipal Act, 2001

458. Stacking or collecting inflammable materials.

- The Chief Officer of a Municipality may, by public notice, prohibit in any case where such prohibition appears to him to be necessary for the prevention of danger to life or property, the stacking or collecting or wood, dry grass, straw or other inflammable materials or the placing of mats or thatched huts or the lighting of fires in any place which may be specified in the notice.