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[Cites 0, Cited by 0] [Section 131(4)] [Section 131] [Entire Act]

State of Nagaland - Subsection

Section 131(4)(a) in Nagaland Municipal Act, 2001

(a)Before determining the valuation of any land or building in respect of which an objection has been filed, an opportunity of being heard either in person or through an authorised agent, shall be given to the person, who has filed objection.