Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Nagaland - Subsection

Section 251(2) in Nagaland Municipal Act, 2001

(2)The drain so constructed shall empty into a municipal drain situated at a distance of not exceeding thirty metres from the premises but if no municipal drain is situated within that distance then such drain shall empty into a cesspool situated within the distance to be specified by the Chief Officer for the purpose.