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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Manipur - Subsection

Section 35(3) in The Manipur (Hill Areas) District Councils Act, 1971

(3)Any person, directly or indirectly affected by the proposed tax and objecting to it, may, within thirty days from the publication of the notice, send his objections in writing to the Council and the Council shall, at a specially convened meeting, take all such objections into consideration.