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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Nagaland - Subsection

Section 135(1)(f) in Nagaland Municipal Act, 2001

(f)When any land or building or portion thereof is acquired by purchase or otherwise by the Government or the Municipality during the period of the annual valuation remaining in force; or