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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Nagaland - Subsection

Section 123(4) in Nagaland Municipal Act, 2001

(4)Where a portion of any land or building, is used for commercial, industrial or such other non-residential purposes, as the municipality may determine, or where a tax is levied on commercial establishments in a multi-storied building, the amount of tax in respect of such portion shall, while fixing the amount for tax for the entire lands or building, be separately assessed.