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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Nagaland - Subsection

Section 249(4) in Nagaland Municipal Act, 2001

(4)The cost recovered by the Municipality from the owner or occupier of any premises for constructing the work, necessary for making a private drain to communicate with a municipal drain shall be spent only for the works relating to the municipal drains.