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State of Nagaland - Section

Section 275 in Nagaland Municipal Act, 2001

275. Entrustment and maintenance of sewerage works and billing and collection of sewerage works and billing and collection of sewerage charges.

- The Municipality may, with the prior approval of the Government, entrust the work of operation and maintenance of sewerage works in the municipal area and the work of billing and collection of sewerage charges to any Government, statutory or private agency.