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 415] [Entire Act] State of Nagaland - Subsection Section 415(i) in Nagaland Municipal Act, 2001 (i)Without the written permission of the Chief Officer, reopen for the interment of a corpse or of any part of a corpse, a grave or vault already occupied.
