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[Cites 0, Cited by 0] [Section 284(1)] [Section 284] [Entire Act]

State of Nagaland - Subsection

Section 284(1)(b) in Nagaland Municipal Act, 2001

(b)To cause all rubbish, offensive matter, filth, trade refuse, if any, carcasses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste and other polluted and obnoxious matters to be collected from their respective premises and to be deposited at such times, as the Chief Officer, of the Municipality, by public notice specifies, in pubic receptacles, depots or places provided or appointed under section 279 for temporary deposit or final disposal thereof;