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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Nagaland - Subsection

Section 202(1)(b) in Nagaland Municipal Act, 2001

(b)For providing a supply of whole some water in pipes to every part of the municipal area of the Municipality in which there are houses, for domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that this clause shall not require the Municipality to do anything, which is not practicable at a reasonable cost or to provide such supply to any part of the municipal area where such supply is already available at such point or points aforesaid;