Section 33(3)(i) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(3)(i) in Bihar Excise Act, 1915

(i)in a case of a Municipality [or Mayor] [Inserted by Act 6 of 1985.] as the case may be, all objections (if any) to proposals contained in the extract which may be received by the Chairman, from persons paying municipal rates, before that date; and

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State of Jharkhand - Subsection

Section 33(3)(i) in Bihar Excise Act, 1915