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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Nagaland - Subsection

Section 138(5) in Nagaland Municipal Act, 2001

(5)The Chief Officer shall, on receipt of a notice of transfer or devolution of title under this section, and upon payment of such fees, as may be determined by regulations, record such transfer or devolution in a register to be maintained for the purpose and also in the Municipal Assessment Book.