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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Uttar Pradesh - Subsection

Section 188(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)If the person on whom a notice of assessment is served under sub-section (1) fails to file an objection, under sub-section (2), the order of assessment shall be conclusive and shall not be questioned before any court of law or tribunal.