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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Chattisgarh - Subsection

Section 144(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Whoever omits without reasonable cause to comply with such requisition, or furnishes a return which is untrue, shall in addition to any other punishment to which he may be liable, be precluded from objecting to any assessment made by the Commissioner in respect of such land or building of which he is the owner or occupier.