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[Cites 0, Cited by 0] [Section 473] [Entire Act]

State of Uttar Pradesh - Subsection

Section 473(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)in the case of an appeal against any tax referred to in clause (c) of sub section (2) of [Section 472] [Substituted by U.P. Act 21 of 1964.] on the day when the objection against the tax is disposed of by the authority concerned;