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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994

(2)Every objection to an assessment shall be in writing and shall state the grounds on which the assessment is disputed and shall be presented before the date fixed in the notice to Kar Nirdharan Adhikari.