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 204] [Entire Act] State of Nagaland - Subsection Section 204(3) in Nagaland Municipal Act, 2001 (3)The Municipality may withdraw such supply at any time, if it thinks it necessary so to do in order to maintain a sufficient supply water for domestic purpose.
