Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Maharashtra - Section

Section 131 in The City of Nagpur Corporation Act, 1948

131. Valuation when to be final. - (1) Every made by the [Commissioner] under section 124 shall, subject to the provisions of sections 128, 129 and 130, be final.

(2)Every order passed by the [Commissioner] under section 129 shall, subject to the provisions of section 130, be final.