Section 36(4) in U.P. Urban Planning and Development Act, 1973
(4)If the person concerned dissents from the assessment or fails to give the [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] the information required by Sub-section (2) within the period specified therein the matter shall be determined by the [Chairman] [Substituted by UP Act No. 13 of 1975] [and such determination shall not be questioned in any Court] [Inserted by UP Act No. 13 of 1975].
