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

State of Uttar Pradesh - Subsection

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

(c)in the case of an appeal against any tax in respect of which provision exists under this Act for an objection to be made to the Municipal Commissioner against the demand, such objection has previously been made and disposed of;