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[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of Nagaland - Subsection

Section 221(1)(b) in Nagaland Municipal Act, 2001

(b)With the consent of every owner or occupier of any land not forming part of a street in, over or on that land, and may, from time to time, in respect, repair, alter, or renew or may, at any time, remove any, main so laid, whether under this section or otherwise: