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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Nagaland - Subsection

Section 126(2)(c) in Nagaland Municipal Act, 2001

(c)All lands and buildings within the same enclosure and owned by the same owner as undivided property, shall be treated as one unit for the purpose of assessment under this Act;