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[Cites 0, Cited by 1] [Section 164] [Entire Act]

State of Uttar Pradesh - Subsection

Section 164(1) in The U.P. Municipalities Act, 1916

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