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[Cites 0, Cited by 4] [Section 406(2)] [Section 406] [Entire Act]

Bombay Presidency - Subsection

Section 406(2)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)in the case of an appeal against a rateable value a complaint has previously been made to the Commissioner as provided under this Act and such complaint has been disposed of;