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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Chattisgarh - Subsection

Section 137(1) in The Chhattisgarh Municipalities Act, 1961

(1)The Chief Municipal Officer shall, at the time of the publication of the assessment list under Section 136, give public notice of a date not earlier than thirty days from the publication of such notice by which objections to the valuation or assessment in such lists may be delivered at his office.