Section 139 in The City of Nagpur Corporation Act, 1948
139. Payment of property [taxes] [This word was substituted for the word 'tax', by Bombay 79 of 1958, Section 23(a).] how affected by objections to valuations.
- When an objection to a valuation has been made under section 128, the property [taxes] [This word was substituted for the word 'tax', by Bombay 79 of 1958, Section 23(a).] shall, pending the final determination of the objection, be paid on the previous valuation.
