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 175] [Entire Act] State of Nagaland - Subsection Section 175(1) in Nagaland Municipal Act, 2001 (1)The Municipality may, with the prior sanction of the Government, levy tolls at such rates, as may be specified by the Government, on vehicles, carriages, carts or animals passing through public streets or bridges within the municipal area.
