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 241 in Nagaland Municipal Act, 2001 241. Provision of means for disposal of sewage. - For the purpose of receiving, treating, storing, disinfecting distributing or otherwise disposing of sewage, the Municipality may construct, operate, maintain, develops and manage any work within or outside the municipal area.
