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 214] [Entire Act] State of Nagaland - Subsection Section 214(2) in Nagaland Municipal Act, 2001 (2)The Municipality shall, when so required by any competent authority under any law for the time being in force, arrange for the examination of water, supplied for human consumption for the purpose of determining whether the water is wholesome.
