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[Cites 0, Cited by 0] [Section 463] [Entire Act]

State of Nagaland - Subsection

Section 463(2) in Nagaland Municipal Act, 2001

(2)No person shall keep or permit to be kept or maintain within any premises or land any collection of stagnant or flowing water, which in the opinion of the Chief Officer is, or is likely to become, as breeding place for mosquitoes, unless such collection of water is treated in such manner, as may effectively prevent the breeding of mosquitoes.