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

State of Nagaland - Subsection

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

(c)Pay compensation to the owner of the immovable property and to any other person, who sustains damage by reason of the placing or carrying of such pipe or drain.