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[Cites 0, Cited by 0] [Section 272(8)] [Section 272] [Entire Act]

State of Nagaland - Subsection

Section 272(8)(c) in Nagaland Municipal Act, 2001

(c)The hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work and the charges made, by a licensed plumber.