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 208] [Entire Act] State of Nagaland - Subsection Section 208(1) in Nagaland Municipal Act, 2001 (1)The Municipality may, with the sanction of, and on such terms, as may be approved by the Government, supply water to a local authority or any person outside the municipal area.
