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[Cites 0, Cited by 0] [Section 407] [Entire Act]

State of Gujarat - Subsection

Section 407(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)in the case of an appeal against any amendment made in the assessment book for property taxes during the official year, on the day when the complaint made to the Commissioner by the person aggrieved against such amendment is disposed of;