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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Himachal Pradesh - Subsection

Section 93(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)No objection shall be taken to any valuation or assessment, nor shall the liability of any person to be assessed or taxed be questioned, in any other manner or by any other authority than is provided in this Act.