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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Nagaland - Subsection

Section 242(3) in Nagaland Municipal Act, 2001

(3)For the purposes of laying, constructing, enlarging, deepening or otherwise repairing or maintaining any such drain or sewage disposal, so much of the sub-soil appertaining thereto, as maybe necessary for the said purposes, shall be deemed also to vest in the Municipality.