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 253] [Entire Act] State of Nagaland - Subsection Section 253(ii) in Nagaland Municipal Act, 2001 (ii)The expenses of construction of any drain so provided by the Municipality, and of any work done under clause (a), maybe paid out of Municipal Fund of the Municipality.
