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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 172 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

172. Bar of other proceedings.

- No objection shall be taken to any valuation, assessment or levy nor shall the liability of any person to be assessed or taxed be questioned, in any other manner or by any other authority than is provided in this Act.