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State of Nagaland - Section

Section 240 in Nagaland Municipal Act, 2001

240. Municipality to provide drainage, sewerage and out-fall.

- From a date appointed by the Government by a notification issued in this behalf, the municipality shall construct and maintain drains and sewers and provide a safe and sufficient out-fall, in or outside the municipal area for effectual drainage and proper discharge of storm water and sewerage of the municipal area in such manner as not to cause any nuisance whether by flooding part of the municipal area or any surrounding area.