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 464] [Entire Act] State of Nagaland - Subsection Section 464(2) in Nagaland Municipal Act, 2001 (2)No person shall make any excavation referred to in clause (a), or dig any cesspool, tank, pound, well or pit referred to in clause (b), of sub-section (1), in contravention of any such order.
