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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Haryana - Subsection

Section 90(3) in Haryana Panchayati Raj Act, 1994

(3)Any person likely to be affected by the proposed tax and objecting to the same, may within thirty days from the publication of the notice, send his objection in writing to the Panchayat Samiti and the Panchayat Samiti shall at a special meeting take his objection into consideration.