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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Nagaland - Subsection

Section 264(1) in Nagaland Municipal Act, 2001

(1)Without the permission of the Municipality, no railway or private street shall be constructed and no building, wall, fence or other structure shall be erected on any municipal drain or on any water-works constructed or maintained by, or vested in, the Municipality.