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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Nagaland - Subsection

Section 126(2)(d) in Nagaland Municipal Act, 2001

(d)Each residential unit with its percentage of the undivided interest in the common areas and facilities constructed or purchased and owned by or under the control of any housing co-operative society, registered under the law for the time being in force in the State, shall be assessed separately;