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Citedby 7 docs - [View All]
Town Municipal Council vs Vijaya College on 1 August, 1990
Shikshan Prasarak Mandal And Anr. vs Municipal Council And Anr. on 27 September, 1984
Shankerlal Maheshwari And Ors. vs State Of Madhya Pradesh, Hrough ... on 30 August, 1968
Ishwar Chand vs State Of Madhya Pradesh & Anr on 10 May, 1995
State Of Gujarat vs Godhra Borough Municipality on 6 August, 1976

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[Section 94] [Complete Act]
Central Government Act
Section 94(1) in The Manipur Municipalities Act, 1994.
(1) When the valuation list mentioned in section 79 and the assessment register mentioned in section 84 shall have been prepared or revised the Chairperson shall sign the same and shall cause them to be deposited in the office of the Nagar Panchayat or as the case may be, of the Council and shall cause a notice to be published in such form and Manner as may be prescribed.