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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Maharashtra - Subsection

Section 218(b) in The Mumbai Municipal Corporation Act, 1888

(b)in the case of an appeal against any amendment made in the assessment book, under section 167, during the official year, on the day when the complaint made to the Commissioner by the person aggrieved against such amendment is disposed of;