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Citedby 49 docs - [View All]
A. Ganga Raju vs Municipal Council, Palacole on 24 October, 1975
Mohan Lal Jain vs State Of Rajasthan And Ors. on 13 February, 1979
Chhagan Lal vs State Of Rajasthan And Ors. on 9 August, 1990
Chhagan Lal vs State Of Rajasthan And Ors. on 9 August, 1990
Bharat Heavy Electricals ... vs Government Of Andhra Pradesh Rep. ... on 1 April, 1997

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[Complete Act]
Central Government Act
Section 88 in The Manipur Municipalities Act, 1994.
88. Revision of valuation list.-
(1) A new valuation list shall, unless otherwise ordered by the State Government, be prepared in the same manner as the original list, once in every five years.
(2) Subject to any alteration or amendment made under section 86 and to the result of any application made under section 95 every valuation list or the assessment register shall be valid from the date on which the list or register takes effect in the municipality.