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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Nagaland - Subsection

Section 216(a) in Nagaland Municipal Act, 2001

(a)Notwithstanding the provisions of Section 215, the Municipality may, be a written notice, require the owner of a premises to sink a tube-well, if the premises are to be used as a place of public resort, or as a market, or as a place of employment of more than fifty persons, or, in other cases, for reasons to be recorded in writing.