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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Nagaland - Subsection

Section 333(3) in Nagaland Municipal Act, 2001

(3)The Chief Officer of a Municipality or any other officer authorised by the Municipality in this behalf shall have power to remove any such encroachment or illegal occupation and the expenses of such removal shall be paid by the person, who has caused the said encroachment or illegal occupation.