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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

State of Nagaland - Subsection

Section 149(2)(i) in Nagaland Municipal Act, 2001

(i)If any premises have, for the purpose of valuation under this Chapter, been for the first time valued or sub-divided or amalgamated with any other premises and an objection to valuation hereof has been made under section 129, then the tax on lands and buildings shall, pending the final determination of the objection, be paid on such valuation; and