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[Cites 0, Cited by 0] [Section 472(2)] [Section 472] [Entire Act]

State of Uttar Pradesh - Subsection

Section 472(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)in the case of an appeal against an annual value an objection has previously been made [and has been disposed of under Section 209] [Subs by U.P. Act 21 of 1964.];