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[Cites 0, Cited by 1] [Section 145] [Entire Act]

State of Chattisgarh - Subsection

Section 145(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)Time for filing complaints against valuation. - The Commissioner shall at the same time and in the same manner, give public notice of a date, not being less than thirty days from the publication of such notice by which objections to the amount of any annual value or other particulars entered in the assessment list may be delivered at his office.