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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Nagaland - Subsection

Section 229(1)(e) in Nagaland Municipal Act, 2001

(e)If the occupier refuses to admit any officer or employee of the Municipality, duly authorised in that behalf into the premises for the purpose of making any inspection under this Act or under any regulations relating to water supply made under this Act, or prevents such officer or employee from making such inspection;