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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(1) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000

(1)When assessment list of whole city or part there of is completed the Municipal Commission shall publish in two daily newspaper having circulation in such city about the place and time when the inspection of such list may be made.