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[Cites 0, Cited by 0] [Section 484(2)] [Section 484] [Entire Act]

State of Nagaland - Subsection

Section 484(2)(f) in Nagaland Municipal Act, 2001

(f)All Rates, taxes, fees, rents and other sums of money due to a Town Committee immediately before the establishment of a municipality shall be deemed to be due to the municipality