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 179] [Entire Act] State of Nagaland - Subsection Section 179(2) in Nagaland Municipal Act, 2001 (2)A vehicle or animal kept outside the municipal limits, but regularly used within such limits, shall be deemed to be kept for use in the municipal area.
