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[Cites 0, Cited by 1] [Section 472(2)] [Section 472] [Entire Act]

State of Uttar Pradesh - Subsection

Section 472(2)(e) in Uttar Pradesh Municipal Corporation Act, 1959

(e)in the case of an appeal against a tax, or in the case of an appeal made against an annual value after a bill for any property tax assessed upon such value has been presented to the appellant, the amount claimed from the appellant has been deposited by him with the Municipal Commissioner.