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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)A notification of the imposition of a tax under sub-section (2) shall be conclusive proof that the tax has been imposed in accordance with the provisions of this Act.