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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 135(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)No objection shall be taken to any valuation or assessment, nor shall the liability of any person to be assessed or taxed be questioned in any other manner or by any other authority than is provided in this Act.