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State of Nagaland - Section

Section 172 in Nagaland Municipal Act, 2001

172. Person liable to pay development charges.

- Every owner of land or building referred to in section 169 or any person having an interest in the increase in the value of such land or building, shall pay to the Municipality such Development charges, as maybe assessed by the Chief Officer of the Municipality, or the Officer authorised under section 171, as may be.