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[Cites 0, Cited by 0] [Section 484(2)] [Section 484] [Entire Act]

State of Nagaland - Subsection

Section 484(2)(d) in Nagaland Municipal Act, 2001

(d)All properties, movable and immovable and all interests of whatsoever nature and kind therein, vested in a Town Committee immediately before the establishment of a municipality under this Act shall with all the rights of whatsoever description, used, enjoyed or possessed by a Town Committee, vest in the municipality.