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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Uttarakhand - Subsection

Section 172(1) in Uttarakhand Panchayati Raj Act, 2016

(1)An appeal against an assessment or any alteration of any assessment, of a tax on Circumstances and Property may be made to, and decided by the prescribed authority in such manner as may be prescribed by rules.