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[Cites 0, Cited by 0] [Section 396] [Entire Act]

State of Nagaland - Subsection

Section 396(6) in Nagaland Municipal Act, 2001

(6)In specifying the terms of a licence granted under this section, the Chief Officer may, require the licensee to take all or any of such measures, as the Chief Officer may deem fit to guard against danger to life, health or property or for the abatement of nuisance of any kind.