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State of Nagaland - Section

Section 212 in Nagaland Municipal Act, 2001

212. Chief Officer to manage water works.

- Subject to the other provisions of the this Act, the Chief Officer of a Municipality shall manage all water-works and allied facilities belonging to the Municipality and shall maintain the same in good repair and efficient condition and shall cause to be done, from time to time, all such things, as shall be necessary or expedient for improving the said water-works and facilities.