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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(2)No objections shall be taken to any assessment nor shall be the liability of any person to be assessed or taxed be questioned otherwise than in accordance with the provisions of this Act or the rules made thereunder.