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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Nagaland - Subsection

Section 223(2) in Nagaland Municipal Act, 2001

(2)If, in the case of any premises already supplied with water, but not having a separate supply pipe, the Chief Officer gives notice to the owner of the premises requiring the provision of such a pipe, the owner shall, within three months, lay so much of the required pipe as is not required to be laid in a street, and the Chief Officer shall lay so much of the required pipe as to be laid in a street and make all necessary communications.