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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

State of Nagaland - Subsection

Section 229(1)(ii) in Nagaland Municipal Act, 2001

(ii)In any case referred to in clause (g) or clause (j) the Chief Officer may carry out necessary repair to pipes, taps, works, or fitting, and recover the expenses thereof from the owner or the occupier of the premises.