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 149(2)] [Section 149] [Entire Act]

State of Nagaland - Subsection

Section 149(2)(b) in Nagaland Municipal Act, 2001

(b)Any deficiency shall be deemed to be an arrear of the tax and shall be payable and recoverable as such