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[Cites 0, Cited by 1] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in The Cantonments Act, 2006

(2)Any objection to a valuation or assessment shall be made in writing to the Chief Executive Officer before the date fixed in the notice, and shall state in what respect the valuation or assessment is disputed, and all objections so made shall be recorded in a register to be kept for the purpose by the Chief Executive Officer.