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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Nagaland - Subsection

Section 223(1) in Nagaland Municipal Act, 2001

(1)The Chief Officer of a Municipality may, require the provision of a separate supply pipe for each of the premises supplied or to be supplied by the Municipality with water:Provided that in case of any multi-storeyed building, the Chief Officer may require the provision of a separate supply pipe for each story of such multi-storied building or each independently occupied unit therein.