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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Nagaland - Subsection

Section 121(3) in Nagaland Municipal Act, 2001

(3)Any inhabitant objecting to the proposed tax may, within thirty days from the date of publication of the said notice, submit his objection in writing to the Municipality and the Municipality shall at a special meeting, take his objection into consideration.