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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(2) in Uttar Pradesh Municipal Corporation (Property Taxes) Rules, 2000

(2)Objection regarding carpet area or covered area of a building calculation, area of land or other entries and rebates may be sent in writing addressed to the Municipal Commission within the period of one month after the publication of public notice No. objection should be considered about the fixation of the monthly rates of rent.