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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Haryana - Subsection

Section 120(3) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(3)A preliminary assessment statement in Form XLVI will thus be prepared by the assessing authority on the basis of the census assessment conducted by the said officer.