Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 98 in The Manipur Municipalities Act,1994. 98. Assessment to be questioned only under Act.- No objection shall be taken to any assessment or valuation in any other manner than is provided in this Act.
