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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Nagaland - Subsection

Section 272(4) in Nagaland Municipal Act, 2001

(4)When any work is executed, except in accordance with the provisions of sub-section (1), such work shall be liable to be dismantled at the discretion of the Chief Officer without prejudice to the right of the Municipality to prosecute under this Act the person at whose instance such work has been executed.