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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(2)Any assessee objecting to the amount of tax assessed by the assessing authority or denying his liability to pay the tax so assessed, may appeal to the appellate authority against the assessment:Provided that, no such appeal shall lie unless the tax has been paid.