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State of Nagaland - Section

Section 218 in Nagaland Municipal Act, 2001

218. Power to fill up wells.

- Whenever a supply of water has been provided in any municipal area, the Municipality constituted for the municipal area may, by a written notice, require the owner, lessee or the occupier, as the case may be, of a well, tube-well, tank or other water area, forming a part of any premises in the said area, to fill up such well, tank, or other water area.