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State of Nagaland - Section

Section 255 in Nagaland Municipal Act, 2001

255. Obligation of owners of drains to allow use or joint ownership to others.

- Every owner of a drain connected with a municipal drain or other place legally set apart for the discharge of drainage, shall be bound to allow the use of it to others or to admit other persons as joint owners thereof, as referred to in sub-section (3) of Section 254.