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 187] [Entire Act] State of Nagaland - Subsection Section 187(4) in Nagaland Municipal Act, 2001 (4)An Officer or other employee of the Municipality charged with the execution of a warrant, if he has reasons to believe that a building contains property liable to be distrained, may exercise then power of entry into the building.
