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 128] [Entire Act] State of Nagaland - Subsection Section 128(2) in Nagaland Municipal Act, 2001 (2)The form of, and the particulars to be mentioned in the draft valuation list and the time within which the draft valuation list shall be prepared, shall be such, as may be prescribed.
