Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 219] [Entire Act] State of Nagaland - Subsection Section 219(1) in Nagaland Municipal Act, 2001 (1)No new well, tank, pond, cistern or fountain shall be dug or constructed in any municipal area without the previous permission in writing, of the Municipality constituted for that area subject to the provisions of State Water Policy.
