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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Nagaland - Subsection

Section 140(4) in Nagaland Municipal Act, 2001

(4)Any amendment in the Municipal Assessment Book under this section shall come into force from the beginning of the year following that in which such amendment becomes applicable and shall remain in force or the un-expired portion of the period during which the Municipal Assessment Book would have remained in force.