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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Goa - Subsection

Section 120(1) in The City of Panaji Corporation Act, 2002

(1)If any dispute arises as to the liability of any land or building to assessment or as to the basis or principle of assessment, an appeal shall lie from the decision of the Commissioner to the District Court, North Goa at Panaji, whose decision shall be final.