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[Cites 0, Cited by 0] [Section 266(3)] [Section 266] [Entire Act]

State of Nagaland - Subsection

Section 266(3)(b) in Nagaland Municipal Act, 2001

(b)Fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and