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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Jharkhand - Subsection

Section 167(1) in Jharkhand Municipal Act, 2011

(1)Any person who is dissatisfied with the amount assessed upon him or the valuation or assessment of any holding, or who disputes his occupation of any holding, or his liability to be assessed, may apply to the Municipal Commissioner or the Executive Officer or an officer empowered in this behalf by the State Government to review the amount of assessment or valuation or to exempt him from the assessment or tax.