Section 164(2)(c) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Maharashtra - Subsection

Section 164(2)(c) in The City of Nagpur Corporation Act, 1948

(c)in the case of any tax or claim other than property tax an application in writing, stating the grounds on which the amount of the tax or claim is disputed, has been made to the [Commissioner] within fifteen days next after the presentation of.the bill.

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State of Maharashtra - Subsection

Section 164(2)(c) in The City of Nagpur Corporation Act, 1948