Section 128 in The City of Panaji Corporation Act, 2002
128. Period for which revised valuation to continue in force.
- When the valuation of any land or building is revised in consequence of any objection made under section 118 or an appeal is preferred under section 120, the revised valuation shall take effect from the quarter in which the first valuation would have taken effect in the same manner and for the same period and subject to the same condition as the original valuation.
