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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3) in Faridabad Complex (Regulation and Development) Act, 1971

(3)Any person objecting to the proposed imposition or increase of tax or fee may, within thirty days from the date of publication of the said notice submit his objection in writing to the Chief Administrator.