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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Nagaland - Subsection

Section 185(2) in Nagaland Municipal Act, 2001

(2)For every notice of demand which the Chief Officer causes to be levied on any person under this section, a fee of such amount not exceeding twenty five rupees, as the Municipal may determined by regulations, shall be payable by the said person and shall be included in the cost of recovery.