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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(4) in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

(4)Any amendments made in the assessment list under sub-rule (3) shall be placed before [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] for its approved.