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[Cites 0, Cited by 0] [Section 472(2)] [Section 472] [Entire Act]

State of Uttar Pradesh - Subsection

Section 472(2)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)[ in the case of an appeal against any amendment or alteration made in the assessment list for property taxes under sub-section (1) of Section 213, an objection has been made in pursuance of a notice issued under the proviso to the said sub-section and such objection has been disposed of;] [Subs by U.P. Act 21 of 1964.]