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 121] [Entire Act] State of Nagaland - Subsection Section 121(5) in Nagaland Municipal Act, 2001 (5)Any objection, which may within thirty days, be received to the amended proposals, shall be dealt within the manner specified in sub-section (3).
