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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(3) in The City of Nagpur Corporation Act, 1948

(3)Whoever omits without reasonable cause to comply with such requisition, or furnishes a return which is untrue, shall in addition to any other punishment to which he may be liable, be precluded from objecting to any assessment made by the [Commissioner] in respect of such land or building of which he is the owner or occupier.