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[Cites 0, Cited by 0] [Section 396] [Entire Act]

State of Nagaland - Subsection

Section 396(4) in Nagaland Municipal Act, 2001

(4)The Municipality shall by regulations determine the fees to be paid in respect of a municipal licence to be granted under this section, and may specify different fees for different categories of non-residential uses in different areas of a Municipality.