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State of Nagaland - Section

Section 263 in Nagaland Municipal Act, 2001

263. Connection with water-works mains and drains not to be made without permission.

- Without the written permission of the Chief Officer of a Municipality, no person shall for any purpose whatsoever, at anytime, make or cause to be made any connection or communication with any drain referred to in section 244 or any water-works or mains constructed or maintained by, or vested in, the Municipality.