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The Punjab District Boards Act, 1883 72. Appeals.- (1) In matters connected with the assessment and collection of any rate or tax leviable under this Act, an appeal shall lie from the order of any person authorized under this Act to make assessments or collections to such person as the Local Government appoints: Provided that the appeal shall be presented within 30 days from the date of the order. (2) The order passed on an appeal under this section shall be final.    |
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