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 321] [Entire Act] State of Nagaland - Subsection Section 321(4) in Nagaland Municipal Act, 2001 (4)No person shall, without the permission of the Chief Officer of the Municipality or to the lawful authority remove any bar chain, post, or shoring timber, or remove or extinguish any light set up under this section.
