Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 227 in Nagaland Municipal Act, 2001

227. Power to enter premises to detect waste or misuse of water.

- The Chief Officer of a Municipality or any officer of the Municipality authorised by the Chief Officer in writing in this behalf may, between sunrise and sunset, enter any premises supplied with water by the Municipality in order to examine, if there is any waste or misuse of such water and the Chief Officer or such officer, shall not be refused entry into the premises nor shall be obstructed by any person in making his examination.