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State of Nagaland - Section

Section 201 in Nagaland Municipal Act, 2001

201. Duty of Municipality.

(1)It shall be the duty of a Municipality to provide civic services and in particular on the matters in relation to the functions assigned to a Municipality under this Act.
(2)A Municipality shall exercise such powers conferred upon a Municipality under this Act or Rules made there under to discharge its duties or performs its functions.Chapter - II Functions in Relation to Water Supply