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Citedby 44 docs - [View All]
Navsari Vibhag Transport ... vs State Of Gujarat And Ors. on 7 February, 1995
Kores (India) Ltd., Proprietors ... vs Wankaner Municipality And Ors. on 12 March, 1984
Saurashtra Iron Foundry And Steel ... vs Bhavnagar Nagarpalika And Anr. on 16 January, 1969
Wood Polymor Ltd. vs Billimora Nagar Palika on 28 November, 1980
D.N. Dholakia And Ors. vs The State Of Gujarat And Ors. on 22 January, 1974

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[Complete Act]
Central Government Act
Section 99 in The Manipur Municipalities Act, 1994.
99. Tax not invalid for want of form.- No assessment of tax on property, and no charge or demand of any tax made under authority of this Act shall be invalid for error, defect in form, and it shall be enough in any valuation or assessment for purpose if the property so valued or assessed is so described as to be generally known and it shall not be necessary to name the owner or occupier thereof.