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[Cites 0, Cited by 1] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2) in The Cantonments Act, 2006

(2)The assessment list so authenticated shall be deposited in the office of the Board, and shall there be open, free of charge, during office hours to all owners, lessees and occupiers of property comprised therein or the authorised agents of such persons, and a public notice that it is so open shall forthwith be published.