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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Nagaland - Subsection

Section 205(3) in Nagaland Municipal Act, 2001

(3)Notwithstanding anything contained in sub-section (1), the Chief Officer may require any owner or the person applying for a supply of water to provide, to the satisfaction of the Chief Officer, all communication pipes and fittings and to carry out at his own cost, under his supervision and inspection, all the work of laying and applying such communication pipes and fittings.