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[Cites 0, Cited by 0] [Section 484(2)] [Section 484] [Entire Act]

State of Nagaland - Subsection

Section 484(2)(c) in Nagaland Municipal Act, 2001

(c)All budget estimates, assessments, valuations, measurements or divisions made by a Town Committee shall in so far as they are no inconsistent with the provisions of this Act, continue in force and deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by a municipality under this Act.