Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 271 in Nagaland Municipal Act, 2001

271. Employment of Government agencies for repairs, etc.

- The Government may, for reasons to be recorded direct that any specified work, repair, renewal or replacement, which is to be undertaken by or for the Municipality, shall be carried out on behalf of the Municipality by the Government, and Municipality shall pay to the Government the charges therefore at the rates and subject to the terms for the time being applicable in case of works, constructed by the Government on behalf of a local authority.