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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Nagaland - Subsection

Section 202(2) in Nagaland Municipal Act, 2001

(2)If any question arises under clause (b) of sub-session (1) as to whether anything is or is not practicable at a reasonable cost or as to the point or points, to which pipes must be taken in order to enable houses to be connected to them at a reasonable cost, or, under clause (c) thereof, as to whether a public supply can be provided at a reasonable cost, the Municipality shall decide the question.