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State of Nagaland - Section

Section 326 in Nagaland Municipal Act, 2001

326. Provision for passage or diversion of traffic.

- When the execution of any work is in progress in any street, the Chief Officer of Municipality shall, so far as may be reasonably practicable, make adequate provisions for the passage or diversion of traffic, for securing access to premises approached from such street and for such drainage, water supply or means of lighting, as may be interrupted by reason of the execution of such work.