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State of Nagaland - Section

Section 217 in Nagaland Municipal Act, 2001

217. Registration of tube-wells.

- The Chief Officer of a Municipality shall, cause to be maintained a register, in such form and in such manner, as may be determined by regulations, which shall provide an inventory of the tube-wells, public or private, sunk in the municipal area of the Municipality and such register shall be updated from time to time.