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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Nagaland - Subsection

Section 260(2) in Nagaland Municipal Act, 2001

(2)The Chief Officer may, at any time by written notice, require any person within whose premises any cesspool is constructed in contravention of sub-section (1), to remove such cesspool or to fill it up with such material, as may be approved by him.