Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Nagaland - Subsection

Section 143(1) in Nagaland Municipal Act, 2001

(1)The tax on lands and buildings shall be primarily leviable, -
(a)If the land or building is let, upon the lessor;
(b)If the land or building is sublet, upon the superior lessor, who has sublet such a land or building, as the case may be; and
(c)If the land or building is unlit, upon the person in whom the right to let such land or building vests.