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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Assam - Subsection

Section 85(2) in Assam Municipal Act, 1956

(2)Subject to any alteration or amendment made under section 83 and to the result of any application under section 95, every valuation and assessment entered in the valuation list or the assessment register, shall be valid from the date on which the list or register takes effect in the municipality.