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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

(1)An appeal against an assessment of a tax on Circumstances and Property or any alteration or amendment made therein may be made to the Prescribed Authority subject to the conditions laid down under Section 13 of the Act.