Section 473(c) in Uttar Pradesh Municipal Corporation Act, 1959
(c)[ in the case of an appeal against any amendment or alteration made in the assessment list for property taxes under sub-section (1) of Section 213, on the day when the objection made in pursuance of a notice issued under the proviso to the said sub-section is disposed of;] [Substituted by U.P. Act 21 of 1964.]
