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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of Nagaland - Subsection

Section 286(2) in Nagaland Municipal Act, 2001

(2)In such portion of the municipal area and in any premises wherever situated, in which there is a latrine or urinal connected with a municipal sewer or drain, it shall not be lawful, except with the written permission of the Chief Officer, to discharge any of he duties of scavengers.