Section 115(8) in The City of Nagpur Corporation Act, 1948
(8)A notification of the imposition of a tax under this section shall be conclusive evidence that the tax has been imposed in accordance with the provisions of this Act.The Property [Taxes] [This word was substituted for the word 'Tax' by Maharashtra 13 of 1992, Section 12.]-Imposition of Property [Taxes] [This word was substituted for the word 'Tax' by Maharashtra 13 of 1992, Section 12.]
