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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(3) in Panjab District Boards Act, 1883

(3)Any person likely to be directly affected by the proposed tax, and objecting to the same, may, within thirty days from the publication of the notice, send his objection in writing to the board ; and the board shall, at a meeting convened and constituted as aforesaid, take his objection into consideration.