Section 173 in The Chhattisgarh Municipalities Act, 1961
173. Amount of tax, etc, to be final.
(1)The amount of every sum claimed from any person under this Act on account of any tax or otherwise, shall, subject to decision in appeal or revision, if any, preferred under Section 172, be final.(2)Effect shall be given by the Council to every decision in any appeal or revision against any such claim.
