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 438] [Entire Act] State of Nagaland - Subsection Section 438(b) in Nagaland Municipal Act, 2001 (b)Has become a resort of, -(i)Idle and disorderly person; or(ii)Persons who have no ostensible means of subsistence or cannot give satisfactory account of themselves; or
