Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Nagaland - Subsection

Section 181(1) in Nagaland Municipal Act, 2001

(1)Any tax payable, or any sum due to any Municipality, under this Act or the rules made thereunder besides being recoverable in any other manner provided therefor in this Act, shall, subject to any claim on behalf of the Government, be a first charge on the property in respect of which it is payable.