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State of Chattisgarh - Section

Section 150 in The Chhattisgarh Municipal Corporation Act, 1956

150. Valuation when to be final.

(1)Every valuation made by the Commissioner under Section 143 shall subject to the provisions of Sections 148 and 149, be final.
(2)Every order passed by the Commissioner under Section 148 shall, subject to the provisions of Section 149, be final.