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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(3) in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

(3)The memorandum of appeal shall be accompanied by sufficient number of copies thereof along with copies of notice in Form E appended to these rules, for service on the respondents.