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 142] [Entire Act] State of Nagaland - Subsection Section 142(5) in Nagaland Municipal Act, 2001 (5)The procedure for hearing and disposal of appeal as well as for realisation of fees in connection with the appeals shall be such. As may be prescribed.
