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[Cites 0, Cited by 0] [Section 242(4)] [Section 242] [Entire Act]

State of Nagaland - Subsection

Section 242(4)(b) in Nagaland Municipal Act, 2001

(b)For the use of the owner or occupier of such premises or not, shall, unless the Municipality has otherwise determined, or does at any time otherwise determine, vest and be deemed always to have vested in the Municipality.