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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(5)(a) in Nagaland Municipal Act, 2001

(a)The provisions of this Act, except as the Government, by notification otherwise direct, all rules, regulations, notifications, orders, directions and powers made, issued or conferred and all taxes, duties, tolls and fees imposed under this Act and in force in Municipal Council Areas or Town Council Areas shall apply to and shall be deemed to have been imposed in the area so constituted or included;