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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Nagaland - Subsection

Section 230(1) in Nagaland Municipal Act, 2001

(1)No water pipe shall be laid in a drain or on the surface of an open channel or house gully or within six metres of a cesspool or in any position where the pipe is likely to be injured or the water therein polluted and no well or tank, and except with the consent of the Chief Officer of the Municipality, no cistern shall be constructed within six metres of a latrine or cesspool.