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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(6) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(6)In disposing of an appeal, the appellate authority may,-
(a)confirm, reduce, enhance or annul the assessment, or
(b)set aside the assessment, and direct the assessing authority to make a fresh assessment after such further inquiry as may be directed.