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[Cites 0, Cited by 3] [Section 148] [Entire Act]

State of Chattisgarh - Subsection

Section 148(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)When the objection has been determined, the order passed on such objection shall be recorded in the said register and, if necessary, an amendment made in the assessment list in accordance with the result of the objection.