Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 290] [Entire Act]

State of Nagaland - Subsection

Section 290(2) in Nagaland Municipal Act, 2001

(2)The Municipality may, by regulations, determine the types, materials of construction or designs on the basis of which such receptacles, trailers or other means for removal of solid wastes maybe constructed and where these maybe located in any premises, and the person applying for sanction of building plan, shall be bound to construct the same accordingly.