Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Nagaland - Subsection

Section 120(2) in Nagaland Municipal Act, 2001

(2)Subject to the prior sanction of the Government, a municipality may, for raising revenue for discharging its duties and performing its functions under this Act, levy another tax which the State Legislature has power to levy under the Constitutions of India.