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[Cites 0, Cited by 0] [Section 447] [Entire Act]

State of Nagaland - Subsection

Section 447(a) in Nagaland Municipal Act, 2001

(a)Cause or suffer to be brought or to flow into any lake, stream, tank, reservoir, cistern, well, duct or other place for water whether belonging to the Municipality or not, any drain or pipe communicating therewith any washing or other substance produced in the course of any such trade or manufacture as aforesaid; and