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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Nagaland - Subsection

Section 125(4) in Nagaland Municipal Act, 2001

(4)In the case of any land on which no buildings has been erected, but on which a building can be erected, and on any land on which a building is in the process of erection, the annual value shall be fixed at five per cent of the estimated marketed value for the land.