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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Maharashtra - Subsection

Section 135(3) in The City of Nagpur Corporation Act, 1948

(3)The [Commissioner] shall, on receipt of such notice as to increase of rent, amend the assessment list by altering the assessment of such land or building or any portion thereof as provided for by section 134.