Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Jharkhand - Subsection

Section 169(2) in Jharkhand Municipal Act, 2011

(2)Such appeal shall be presented to the Jharkhand Property Tax Council within thirty days from the date of the order passed and shall be accompanied by an extract from the register of objection containing the order objected to, and shall be disposed of according to such procedure as may be prescribed by the State Government.