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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

State of Nagaland - Subsection

Section 149(2)(ii) in Nagaland Municipal Act, 2001

(ii)If, when such objection has been finally determined, such valuation is reduced, and if the tax on lands and buildings has already been paid thereon, then the sum paid in excess, shall be refunded or allowed to be set-off against any present or future demand of the Municipality under this Act.