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 131] [Entire Act] State of Nagaland - Subsection Section 131(5) in Nagaland Municipal Act, 2001 (5)At the time of hearing under clause (a) or clause (b) of the proviso to sub-section (4) an officer of the Municipality shall remain present before the Municipal Property Tax Committee.
