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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Nagaland - Subsection

Section 254(2) in Nagaland Municipal Act, 2001

(2)Where the Chief Officer either on receipt of an application under sub-section (1), or otherwise is of opinion that the only or the most convenient means of effectual drainage of the premises into a municipal drain is through a drain belonging to another person, the Chief Officer may, by notice in writing, require the owner of such drain to show cause within a period specified in the notice as to why an order under this section should not be made.