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[Cites 0, Cited by 0] [Section 192(5)] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(5)(ii) in The Punjab Municipal Act, 1999

(ii)the valuation of which has been cancelled on the ground of irregularity, may be valued at any time after such cancellation, and such valuation shall remain in force until a fresh valuation or revision is made and shall take effect from the beginning of the year from which the previous valuation, which has been cancelled would have taken effect :