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[Cites 0, Cited by 0] [Section 445(2)] [Section 445] [Entire Act]

State of Nagaland - Subsection

Section 445(2)(a) in Nagaland Municipal Act, 2001

(a)In contravention of any prohibition made by the Chief Officer of the Municipality under section 444 use any portion of any river or any place not vesting in the Municipality for any purpose mentioned in that section; and