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 477] [Entire Act] State of Nagaland - Subsection Section 477(3) in Nagaland Municipal Act, 2001 (3)Nothing in sub-section (1) shall be deemed to a suit in which the only relief claimed, is an injunction on which the object will be defeated by giving of the notice of the postponement of the institution of the suit.
