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 118(2)] [Section 118] [Entire Act] State of Nagaland - Subsection Section 118(2)(b) in Nagaland Municipal Act, 2001 (b)With the prior approval of the Government, sell, mortgage, gift or grant a lease of any immovable property belonging to the Municipality: