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[Cites 0, Cited by 0] [Section 135(5)] [Section 135] [Entire Act]

State of Nagaland - Subsection

Section 135(5)(i) in Nagaland Municipal Act, 2001

(i)Which for any reason has no annual value, assigned to it under this Act, may be valued at any time during the currency of the period specified in respect of such land or building under section 133; and