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[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

State of Punjab - Subsection

Section 206(2)(i) in The Punjab Municipal Act, 1999

(i)if any premises have, for the purposes of valuation under this Chapter, been for the first time valued or sub-divided or amalgamated with any other premises and an objection to valuation thereof has been made under section 185, then the tax on lands and buildings shall, pending the final determination of the objection, be paid on such valuation; and