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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(3) in Karnataka Town and Country Planning Act, 1961

(3)Any person aggrieved by the levy, assessment and collection of cess or surcharge munder this section may within thirty days from the date of the order appeal to the prescribed authority whose decision shall be final.