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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Chattisgarh - Subsection

Section 146(1) in The Chhattisgarh Municipalities Act, 1961

(1)The Council may, instead of making a new assessment every year, adopt the existing assessment, with such alteration as it thinks fit as the assessment for each new year, giving to persons affected by such alteration, the same notice of the altered valuation and assessment as would have been required if a new assessment had been prepared.