The Nagland Municipal (3rd Amendment) Act, 2016

THE NAGALAND MUNICIPAL (THIRD AMENDMENT) ACT, 2016 
(NAGALAND ACT No.7 OF 2016 
Received the assent of the Governor of Nagaland on 28.12.2016 and 
published in the Nagaland Gazette extraordinary dated 28.12.2016 
An 
Act 
further to amend the Nagaland Municipal Act,2001 
Be it enacted by the Nagaland Legislative assembly in the fifty-seventh year 
of Republic of India asfollow; 
Short title and commencement; 
1. (1) This act may be called the Nagaland Municipal (Third amendment) 
Act,2016. 
(2) lt shall come into force atonce. 
Amendment of Sectio, 23A and 23B 
2. In section 23A and 23 of the Nagaland Municipal Act, 2001 (as 
inserted by the Nagaland Municipal First amendment act,2006), the words 
"Scheduled Castes" and the connected phrases and provisions relating to 
reservation for Scheduled Castes, shall be omitted. 
Omission of section 120(1) (a) 
3. (i) Entry (a) in sub-section (1) of section 120 of the Nagaland Municipal act 
shall be omitted; 
(ii) All references and operative provisions relating to "tax on lands and 
buildings", wherever these occur in the Nagaland Municipal Act,2011, shall 
be deemed to have been omitted. 
Amendment of Section 120(3) 
4. In sub-section of (3) of section 120 of the Nagaland Municipal Act,2001,the 
words "be specified by the Government, by notification," shall be 
substituted by the words "be proposed by the Municipality and approved by 
the Government which is to be conveyed by notification,". 
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Omission of sub-sections (4) and (5) of section 120 
5. Sub-sections (4) and (5) of section 120 of the Nagaland Municipal Act, 2001 
shall be omitted. 
Amendment of sub-sections (7) and (8) of section 121 
6. In sub-sections (7) and (8) of the Nagaland Municipal Act, 2001, the words 
"sanction" and "sanctioned" shall be substituted by the words "approve' 
and "approved" respectively. 
Amendment of sub-section (2) of section 123 
7. In sub-section (2) of section 123 of the Nagaland Municipal Act, 2001, the 
word "determined" shall be substituted by the words "approved". 
Omission of sections 143,144 and 145 
8. Sections 143,144 and 145 of the Nagaland Municipal Act, 2001 shall be 
omitted. 
Omission of section 182(d) 
9. (i) Entry (d) in section 182 of the Nagaland Municipal Act,2001 shall be 
omitted. 
(ii) All references and operative provisions relating to "attachment and sale 
of a defaulter's immovable property", wherever these occur in the Nagaland 
Municipal Act, 2011, shall be deemed to have been omitted. 
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