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[Cites 0, Cited by 0] [Section 471] [Entire Act]

State of Uttar Pradesh - Subsection

Section 471(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)regarding the amount or payment of expenses or compensation and the apportionment thereof falling under any of the provisions of this Act or any rule or bye-law thereunder not otherwise specifically provided for.Appeals against Valuations and Taxes