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State of Uttar Pradesh - Section

Section 146 in The U.P. Municipalities Act, 1916

146. Conclusiveness of entries in list.

- An entry in an assessment list shall be conclusive proof, -
(a)for any purpose connected with a tax to which the list refers, of the amount leviable in respect of any building or land during the period to which the list relates; and
(b)for the purpose of assessing any other municipal tax, of the annual value of any building or land during the said period.