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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Madhya Pradesh - Subsection

Section 173(1) in The M.P. Municipalities Act, 1961

(1)The amount of every sum claimed from any person under the Act on account of any lax or otherwise, shall, subject and decision in appeal or revision, if any, preferred under Section 172, be final.