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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

State of Nagaland - Subsection

Section 149(2)(a) in Nagaland Municipal Act, 2001

(a)Any sum already paid under sub-section (1) of this section or deposited under section 142, in excess, shall be refunded or allowed to be set-off against any present or future demand or the Municipality under this Act; and