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[Cites 0, Cited by 0] [Section 387] [Entire Act]

State of Nagaland - Subsection

Section 387(3) in Nagaland Municipal Act, 2001

(3)Subject to such directions, as the Municipality may give in this behalf, the Chief Officer, may after giving general notice, close any municipal market or slaughter house or stockyard or any portion thereof on and from the date specified in the notice, and the premises occupied for any municipal market, slaughter house or stockyard or any portion thereof so closed, may be disposed of as the property of the Municipality.