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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Nagaland - Subsection

Section 135(4) in Nagaland Municipal Act, 2001

(4)Any revision in the annual valuation of any land or building or portion thereof under this section, shall come into force from the beginning of the year following that in which such revision becomes applicable and shall remain in force for the un-expired portion of the period during which, but for such revision such annual valuation would have remained in force.