Section 133 in Jammu and Kashmir Municipal Corporation Act, 2000
133. Conditions of right to appeal.
- No appeal shall be entertained under section 132, unless :-(a)the appeal is, in the case of tax on lands and buildings brought within thrity days next after the date of authentication of the assessment list under section 94 (exclusive of the time requisition for obtaining a cop of relevant entries therein), or, as the case may be, within thirty days of the date of the receipt of the notice of assessment or of alteration of assessment or, if no notice has been given, within thirty days after the date of the receipt of the notice of assessment or of alteration of assessment or, if no notice has been given, within thirty days after the date of service of the first notice of demand in respect thereof :Provided that an appeal may be admitted after the expiration of the period prescribed therefore by this section if the appellant satisfies the Special Tribunal that he had sufficient cause for not preferring the appeal within that period.(b)the amount, if any, in dispute in the appeal has been deposited by the appellant in the office of the Corporation.
