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 129] [Entire Act] State of Nagaland - Subsection Section 129(2) in Nagaland Municipal Act, 2001 (2)Every objection to annual valuation shall be made in writing in duplicate and shall be filed on or before the date specified therefore in the public notice referred to in clause (b) of sub-section (1).
