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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Haryana - Subsection

Section 138(1) in Haryana Municipal Corporation Act, 1994

(1)An appeal against the levy or assessment of any tax under this Act, shall lie to the Divisional Commissioner, and every such appeal shall subject to the provisions of this Act, be received, heard and disposed of by him.