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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Haryana - Subsection

Section 141(1) in Haryana Municipal Corporation Act, 1994

(1)No objection shall be taken to any valuation or assessment, nor shall the liability of any person to be assessed or taxed be questioned in any other manner or by any other authority otherwise than as provided in this Act.