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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 114(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)If the person on whom the notice of assessment is served under sub-section (1) fails to file an objection under sub-section (2), the order of assessment shall be conclusive and shall not be questioned before any Court or Tribunal.