Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Tripura - Subsection

Section 33(3)(i) in The Bengal Excise Act, 1909

(i)all objections (if any) to proposals contained in the extract which may be received by the Chairman or the Administrator from persons paying municipal rates, before that date; and