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State of Nagaland - Section

Section 243 in Nagaland Municipal Act, 2001

243. Power of Municipality to make over to or to take over from, a statutory body the drainage and sewerage services.

- A Municipality may, with the prior approval of the Government, subject to such conditions, as the Municipality may determine, make over to, or take over a statutory body and drain or sewer or sewage disposal works for administration and management thereof.