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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Nagaland - Subsection

Section 138(2) in Nagaland Municipal Act, 2001

(2)In the event of the death of any person primarily liable as aforesaid the person on whom the title of such land or building devolves shall, within six months, from the date of the death of the person primarily liable, give notice of such devolution in writing to the Chief Officer.