Section 147(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 147(1)] [Section 147] [Entire Act]

State of Uttar Pradesh - Subsection

Section 147(1)(c) in The U.P. Municipalities Act, 1916

(c)by enhancing the valuation of, or assessment on any property which [has become incorrectly valued or assessed or which, by reason of fraud, misrepresentation or mistake, has been incorrectly valued or assessed] [Substituted by U.P. Act No. 3 of 1987.]; or

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State of Uttar Pradesh - Subsection

Section 147(1)(c) in The U.P. Municipalities Act, 1916