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[Cites 0, Cited by 1] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1) in Cantonments Act, 1924

(1)When all objections made under section 68 have been disposed of and the revision of the valuation and assessment has been completed, the assessment list shall be authenticated by the signature of the members of the Assessment Committee who shall, at the same time, certify that they have considered all objections duly made and have amended the list so far as is required by their decisions on such objections.