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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Nagpur Province - Subsection

Section 129(3) in The City of Nagpur Corporation Act, 1948

(3)When the objection has been determined, the order passed on such objection shall be recorded in the said register and, if necessary, an amendment made in the assessment list in accordance with the result of the objection.