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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(2)The assessment list so finalised shall be deposited in the office of the Assessing Authority. A public notice in Form VIII shall be published in the manner prescribed for the publication of the notice under sub-rule (2) of Rule 5 stating that the final assessment list has been prepared and that the same may be inspected by any person desirous thereof at the place and within (he hours stated in the notice.