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[Cites 0, Cited by 1] [Section 149] [Entire Act]

State of Madhya Pradesh - Subsection

Section 149(1) in The M.P. Municipal Corporation Act, 1956

(1)If any dispute arises as to the liability of any land or building to assessment or as to the basis or principle of assessment or as to the amount of tax assessed, an appeal shall lie from the decision of the Municipal Commissioner to the District Court, whose decision shall be final.