Section 13(4)(a) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4)(a) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(a)in an appeal against an order of assessment, it may confirm, reduce, enhance or annul the assessment; or it may set aside the assessment and refer the case back to the Assessing Authority for making a fresh assessment in accordance with the direction given by it and after making such further inquiry as may be necessary the Assessing Authority shall thereupon proceed to make such fresh assessment and determine, where necessary, the amount of tax payable on the basis of such fresh assessment; and

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State of Maharashtra - Subsection

Section 13(4)(a) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987