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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Nagaland - Subsection

Section 191(1) in Nagaland Municipal Act, 2001

(1)If the Chief Officer of the Municipality has reason to believe that any person from whom any sum is due or is about to b become due on account of any tax, is about to move from the municipal area of the Municipality, he may direct the immediate payment by such person of the sum so due or about to become due and to cause a notice of demand for the same to be served on such person.