Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 206] [Entire Act] State of Nagaland - Subsection Section 206(1) in Nagaland Municipal Act, 2001 (1)The Municipality may, in exceptional circumstances provide gratuitous supply of wholesome water to the public within the municipal area and may, for that purpose, erect public hydrants or stand-posts or other conveniences.
