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[Cites 0, Cited by 0] [Section 217(2)] [Section 217] [Entire Act]

State of Maharashtra - Subsection

Section 217(2)(c) in The Mumbai Municipal Corporation Act, 1888

(c)in the case of an appeal against any amendment made in the assessment book under section 167 during the official year, a complaint has been made by the person aggrieved within [twenty-one days] [These words were substituted for the words fifteen days by Maharashtra 11 of 2009, Section 46(2)(c), dated 13-4-2009 (w.e.f. 1- 4-2010).] after he first received notice of such amendment, and his complaint has been disposed of;