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[Cites 0, Cited by 0] [Section 450] [Entire Act]

State of Nagaland - Subsection

Section 450(1) in Nagaland Municipal Act, 2001

(1)It shall not be lawful to construct any latrine or urinals for any premises in a municipal area, except with the written permission of the Chief Officer of the Municipality and in accordance with such terms not inconsistent with the provisions of this Act any rules or regulations made there under, as he may specify.