(1)Any person aggrieved by, -(a)The determination of valuation by the Municipal Property Tax Committee under section 131; or(b)The revision of valuation by the Municipal Property Tax Committee under section 135; or(c)An order of the Municipal Property Tax Committee under sub-section (3) of section 140 relating to the amendment of the Municipal Assessment Book; or(d)An order of the prescribed authority under section 141; may prefer an appeal before an authority as may be prescribed in this behalf by government.Provided that such appeal shall be preferred within a period of thirty days from the date of service of the order appealed against.
