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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Nagaland - Subsection

Section 121(8) in Nagaland Municipal Act, 2001

(8)When a proposal has been sanctioned under sub-section (7), the Government shall notify the imposition of tax in accordance with such proposal and shall in the notification specify a date not being less than thirty days from the date of the notification on which the tax shall come into force.