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[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

State of Nagaland - Subsection

Section 249(1)(a) in Nagaland Municipal Act, 2001

(a)To discharge directly or indirectly into any municipal drain any trade effluent from any trade premises except in accordance with the provision of this Act or any liquid or other matter, the discharge of which into municipal drains, is prohibited by or under this Act or any other law for the time being in force; or