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 182] [Entire Act] State of Nagaland - Subsection Section 182(e) in Nagaland Municipal Act, 2001 (e)In the case of a tax on lands and buildings, by attachment of rent due in respect of the land or the building; or
