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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Maharashtra - Subsection

Section 124(2) in The City of Nagpur Corporation Act, 1948

(2)The [Commissioner] may, instead of making a new assessment every year, adopt the existing assessment, with such alteration as he thinks fit, as the assessments for each new year, giving to persons affected by such alterations the same notice of the altered valuation and assessment as would have been required if a new assessment had been prepared.