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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Nagaland - Subsection

Section 229(1)(f) in Nagaland Municipal Act, 2001

(f)If any pipes, taps, works or fittings, connected with the supply of water to the premises be found, on examination by the Chief Officer, to be out of repair to such an extent, as to cause so serious a waste of water that, in the opinion of the Chief Officer, immediate prevention is necessary;