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 134] [Entire Act] State of Nagaland - Subsection Section 134(2) in Nagaland Municipal Act, 2001 (2)When a direction of general revaluation has been given under sub-section (1) of this section, the provisions of section 127, section 128 and section 129 shall apply.
