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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Chattisgarh - Subsection

Section 189(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)No objection shall be taken to any valuation or assessment, nor shall the liability of any person to be assessed or taxed be questioned in any other manner or by any other authority than as provided in this Act.