Section 15 in The Town Panchayats, Municipalities and Municipal Corporations (Collection of Tax on Professions, Trades, Callings and Employments) Rules, 1999
15. Time-limit for disposal of appeals.
- The appeals filed under sub-rules (1) and (2) of rule 14 shall be disposed by the Taxation Appeals Committees or the Tribunal, as the case may be, before the end of the succeeding half-year period prescribed in rule 9.
