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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Nagaland - Subsection

Section 268(2) in Nagaland Municipal Act, 2001

(2)The expenses incurred or likely to be incurred by the Chief Officer in the execution of any such work, shall be payable by the said person and the expenses incurred by the Chief Officer in connection with the maintenance of such work or the enjoyment of amenities and conveniences rendered possible by such work, shall be payable by the person or persons enjoying such amenities and conveniences.