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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Uttar Pradesh - Subsection

Section 188(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)After an opportunity has been given to the objector of being heard, the Executive Committee or a sub-committee thereof appointed in this behalf shall decide the objection and may then confirm, modify or cancel the assessment.