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[Cites 0, Cited by 0] [Section 460(1)] [Section 460] [Entire Act]

State of Nagaland - Subsection

Section 460(1)(c) in Nagaland Municipal Act, 2001

(c)Deposit or cause or permit to be deposited earth or materials of any description or any rubbish or polluted and obnoxious matter in any place not intended for the purpose in any public street or public place or waste or unoccupied land under the management of the Municipality; or