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 468] [Entire Act] State of Nagaland - Subsection Section 468(3) in Nagaland Municipal Act, 2001 (3)No Civil Court shall have jurisdiction to entertain any suit or proceedings in respect of any matter the cognisance of which can be taken and disposed of by any authority empowered in this behalf by the Act or the rules made thereunder.
