Discussion Forum
Newton’s 3rd Law: Every Action has an Equal and Opposite Reaction. So resolve queries and help others if you have answers because there will be a day when you will have queries and just like you helped others, others will come to your help.
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156(3)
I have filled 156(3) in CJM court ,but CJM has objected that it don't have vakalatnama . What can be done in it. I have filled by Self . Please advise
Mehajbee Qureshi
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Commission warrant
Scraping the report and appoint a new commissioner. Re-issue the commission Which is better?
Ganesan Thavasipaul
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Property tax
My premises 1725 sq ft Municipal -Mumbai Commercial Tenant were developed under section 33(7) and 33(10)- i was given my area in 2015 post OC and thereafter i made a loft with permissions,for which i had to take an NOC from Assessment- applying for NOC they find on records i am wrongly being missed out -hence they correct the same after a year, and then send me a demand notice to pay taxes of 18lacs from the year of possession till date. My question being 1- As i am a member of the society and paying all dues i am liable to pay- 2- if i am to pay shld i get the tax caluclated as per New property or shld i get a rebate- concession on some methods. Tubler Plummer sms.connect@outlook.com Request your guidance and assistance plz
Tubler Plummer
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Officer who has conducted preliminary inquiry can become investigation officer
Officer who has conducted preliminary inquiry can become investigation officer?
Manu Vardhan
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Khula deed
Some suggestions about this
Merajuddin Sheikh
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Date of birth
Changeing during hr govt service
Mohinder Singh
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Section 24 of Hindi succession act
A widow of predeceased son of deceased can inherit the property of deceased if on the date of succession open she had remarried?
Kuldeep Singh
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