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 164(1)] [Section 164] [Entire Act] State of Nagaland - Subsection Section 164(1)(d) in Nagaland Municipal Act, 2001 (d)If the buildings, wall, hoarding, frame, post or structure over which the advertisement is erected, exhibited, fixed or retained, is demolished or destroyed.