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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Nagaland - Subsection

Section 194(3) in Nagaland Municipal Act, 2001

(3)Any person may, pay the amount due at any time before the completion of the sale, whereupon the sale shall be abandoned and such person may recover such amount by a suit in a court of competent jurisdiction from any person beneficially interested in such land or building.