Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 350] [Entire Act] State of Nagaland - Subsection Section 350(2) in Nagaland Municipal Act, 2001 (2)The Chief Officer may make an order under sub-section (1), notwithstanding the fact that the assessment of such building has been made for the levy of the tax on lands and buildings.
