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State of Meghalaya - Section

Section 8 in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966

8. Notice of assessment.

- After the cattle returns had been approved, the Secretary shall serve notice of assessment to all person liable to pay cattle tax under this Regulation. The person on whom notice has been so served shall be required to pay the tax so assessed according to provisions of Section 10 of this Act.