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 325] [Entire Act] State of Nagaland - Subsection Section 325(2) in Nagaland Municipal Act, 2001 (2)No person shall, without the permission of the Chief Officer or without any other lawful authority remove any bar; chain or post so fixed or infringe any order prohibiting traffic so set up.
