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[Cites 0, Cited by 0] [Section 406(2)] [Section 406] [Entire Act]

State of Gujarat - Subsection

Section 406(2)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)in the case of an appeal against any amendment made in the assessment book for property taxes during the official year, a complaint has been made by the person aggrieved within fifteen days after he first received notice of such amendment, and his complaint has been disposed of;