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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Nagaland - Subsection

Section 205(4) in Nagaland Municipal Act, 2001

(4)Where it is practicable to supply water at a reasonable cost within the meaning of sub-section (2) of Section 202, the work relating to making of connection and fitting of communication pipes and fittings shall be executed within a period of one month from the date of the receipt of application under sub-section (1).