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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Nagaland - Subsection

Section 204(1) in Nagaland Municipal Act, 2001

(1)The Chief Officer of the Municipality, may, supply water for any purposes, other than a domestic purpose, on such terms and conditions, consistent with this Act and the regulations made thereunder including the condition of withdrawal of water, as may be laid down in this behalf by the Municipality, on receiving a written application specifying the purposes for which the supply is required and the quantity likely to be consumed.