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[Cites 0, Cited by 0] [Section 312] [Entire Act]

State of Nagaland - Subsection

Section 312(2) in Nagaland Municipal Act, 2001

(2)If the work is not carried out within the time specified in the notice, the Municipality may, if it thinks fit, get the work executed and the expenses incurred for the purpose, shall be paid by the owners referred to in sub-section (1) in such proportion, as may be determined by the Municipality and shall be recoverable for them as an arrears of tax under this Act.