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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(2) in Jammu and Kashmir Panchayati Raj Rules, 1996

(2)The Panchayat shall consider any objection against the tax assessed or rate of fee levied that may be lodged within thirty days from the date of publication of the list under sub-rule (1)