Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 140] [Entire Act] State of Nagaland - Subsection Section 140(2) in Nagaland Municipal Act, 2001 (2)The Chief Officer shall place the proposed amendment and the objections so received before the Municipal Property Tax Committee.
