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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Nagaland - Subsection

Section 124(1) in Nagaland Municipal Act, 2001

(1)Notwithstanding anything contained in this Chapter, -
(a)Lands and buildings belonging to diplomatic and consular missions of foreign states;
(b)Lands and buildings actually used for cremation and burial; and
(c)Public play grounds, parks and gardens,
shall be exempt from the tax on lands and buildings.