Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Nagaland - Section Section 235 in Nagaland Municipal Act, 2001 235. Presumption as to correctness of metres. - When water is supplied under this Act through a metre, it shall be presumed that the quantity indicated by the metre, has been consumed, until the contrary is proved.
