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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Jharkhand - Subsection

Section 163(2) in Jharkhand Municipal Act, 2011

(2)Every alteration made under sub-section (1) shall be signed by the Municipal Commissioner or the Executive Officer and, subject to the result of an application under section 167, shall take effect from the quarter in which the order has been passed, but the Municipal Commissioner or the Executive Officer, by such alteration shall not be deemed to have made a new or revised assessment list.