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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Punjab - Subsection

Section 187(8) in The Punjab Municipal Act, 1999

(8)When the valuation list has been determined, by the Municipal Property Tax Committee, a notice to that effect shall be published in the prescribed manner and a copy of the final valuation list shall be displayed in the office of the petitioner and at such other place or places as the petitioner may determine.