Section 147(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Uttar Pradesh - Subsection

Section 147(1)(a) in The U.P. Municipalities Act, 1916

(a)by entering therein the name of any person or any property which ought to have been entered or any property which has become liable to taxation after the authentication of the assessment list; or

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State of Uttar Pradesh - Subsection

Section 147(1)(a) in The U.P. Municipalities Act, 1916