Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 206] [Entire Act] State of Punjab - Subsection Section 206(1) in The Punjab Municipal Act, 1999 (1)When an objection to a valuation has been made under section 185, the tax on lands and buildings shall, pending the determination of the valuation under section 187, be payable on the previous valuation in the usual manner.
