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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Punjab - Subsection

Section 198(2) in The Punjab Municipal Act, 1999

(2)On the issue of an order under sub-section (1), the valuation and assessment then in force shall, subject to the order, if any, passed in appeal, be deemed to have been amended accordingly with effect from the beginning of the year in which an order is passed.