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[Cites 0, Cited by 0] [Section 131(4)] [Section 131] [Entire Act]

State of Nagaland - Subsection

Section 131(4)(b) in Nagaland Municipal Act, 2001

(b)Where so objection has been filed under section 129 and the Municipal Property Tax Committee thinks it necessary to enhance the valuation, it may do so after giving a notice to the person concerned in such manner, as may be prescribed and after giving him an opportunity of being heard.