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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Nagaland - Subsection

Section 122(5) in Nagaland Municipal Act, 2001

(5)The Governor shall cause every recommendation made by the Finance Commission under this section together with and explanatory memorandum as to the action taken thereon to be laid before the State Legislative Assembly.Chapter - II Tax on Lands and Buildings