Section 135(1)(e) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Nagaland - Subsection

Section 135(1)(e) in Nagaland Municipal Act, 2001

(e)When, on an application made in writing by the owner or the person liable to pay tax on land and building, it is established that during period of the annual valuation remaining in force, its value has been reduced by reason of any substantial demolition or it has suffered depreciation from any accident or any calamity proved to the satisfaction of the Municipal Property Tax Committee to have been beyond the control of such owner or such person; or

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State of Nagaland - Subsection

Section 135(1)(e) in Nagaland Municipal Act, 2001