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[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Nagaland - Subsection

Section 140(1)(iii) in Nagaland Municipal Act, 2001

(iii)By inserting or altering an entry in respect of any building, erected, re-erected, altered or added to, after the preparation of the Municipal Assessment Book, in which case, such insertion of alteration shall take effect from the date, such erection, re-erection, alteration of addition was made.