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[Cites 0, Cited by 0] [Section 464] [Entire Act]

State of Nagaland - Subsection

Section 464(3) in Nagaland Municipal Act, 2001

(3)If any such excavation, cesspool, tank, pond, well or pit is made or dug after the publication of any such order and without the permission required thereby, the Chief Officer may, by written notice, require the owner or occupier of the land on which the same is made or dug to fill it up with earth or other material approved by him.