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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Nagaland - Subsection

Section 141(2) in Nagaland Municipal Act, 2001

(2)On the issue of an order under sub-section (1), the valuation and assessment then in force shall, subject to the order, if any, passed in appeal, be deemed to have been amended accordingly with effect from the beginning of the year in which an order is passed.